Section 21(3) in Insolvency And Bankruptcy Code, 2016
(3)[Subject to sub-sections (6) and (6A), where] [Substituted 'Where' by Act No. 26 of 2018, dated 17.8.2018.] the corporate debtor owes financial debts to two or more financial creditors as part of a consortium or agreement, each such financial creditor shall be part of the committee of creditors and their voting share shall be determined on the basis of the financial debts owed to them.
