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[Cites 0, Cited by 0] [Section 159(4)] [Section 159] [Entire Act]

Union of India - Subsection

Section 159(4)(a) in Insolvency And Bankruptcy Code, 2016

(a)anything which comes to the knowledge of the bankruptcy trustee shall be deemed to have come to the knowledge of the successor of the bankruptcy trustee at the same time; and