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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(ii) in Finance Act, 2015

(ii)in sub-section (4), for the portion beginning with brackets, letter and words "(c) who has become an insolvent," and ending with the words, brackets and letter "in the case of a person referred to in sub-clause (c)", the following shall be substituted, namely: -