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[Cites 0, Cited by 0] [Section 158] [Entire Act]

Union of India - Subsection

Section 158(2) in Insolvency And Bankruptcy Code, 2016

(2)Any disposition of property made under sub-section (1) shall not give rise to any right against any person, in respect of such property, even if he has received such property before the bankruptcy commencement date in-
(a)good faith;
(b)for value; and
(c)without notice of the filing of the application for bankruptcy.