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[Cites 0, Cited by 3] [Section 242(2)] [Section 242] [Entire Act]

Union of India - Subsection

Section 242(2)(g) in The Companies Act, 2013

(g)the setting aside of any transfer, delivery of goods, payment, execution or other act relating to property made or done by or against the company within three months before the date of the application under this section, which would, if made or done by or against an individual, be deemed in his insolvency to be a fraudulent preference;