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[Cites 0, Cited by 0] [Section 165(8)] [Section 165] [Entire Act]

Union of India - Subsection

Section 165(8)(b) in Insolvency And Bankruptcy Code, 2016

(b)the bankrupt does anything or suffers anything to be done which has the effect of putting that person into a position which, in the event of the debtor becoming a bankrupt, will be better than the position he would have been in, if that thing had not been done.