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Union of India - Section

Section 120 in Companies (Winding Up) Rules, 2020

120. List of creditors not to be varied.

- The list of creditors filed in Tribunal shall be the list of the creditors of the company and shall not be added to or varied except under the order of the Tribunal and in accordance with such orders and where an order is made adding to or varying the list of creditors the Company Liquidator shall amend the list in accordance with such order.