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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(e) in Insolvency And Bankruptcy Code, 2016

(e)direct any guarantor, whose financial debts or operational debts owed to any person were released or discharged (in whole or in part) by the giving of the preference, to be under such new or revived financial debts or operational debts to that person as the Adjudicating Authority deems appropriate;