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Union of India - Section

Section 29 in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017

29. Verification of claims.

(1)The liquidator shall verify the claims submitted within thirty days from the last date for receipt of claims and may either admit or reject the claim, in whole or in part, as the case may be, as per section 40 of the Code.
(2)A creditor may appeal to the Adjudicating Authority against the decision of the liquidator as per section 42of the Code.