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[Cites 0, Cited by 0] [Section 164(4)] [Section 164] [Entire Act]

Union of India - Subsection

Section 164(4)(b) in Insolvency And Bankruptcy Code, 2016

(b)pass an order requiring any property transferred as a part of an undervalued transaction to be vested with the bankruptcy trustee as a part of the estate of the bankrupt; and