Section 164(6) in Insolvency And Bankruptcy Code, 2016
(6)For the purposes of this section, a bankrupt enters into an undervalued transaction with any person if-(a)he makes a gift to that person;(b)no consideration has been received by that person from the bankrupt;(c)it is in consideration of marriage; or(d)it is for a consideration, the value of which in money or money's worth is significantly less than the value in money or money's worth of the consideration provided by the bankrupt.
