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[Cites 0, Cited by 0] [Section 333] [Entire Act]

Union of India - Subsection

Section 333(7) in The Companies Act, 2013

(7)Any person affected by the operation of a disclaimer under this section shall be deemed to be a creditor of the company to the amount of the compensation or damages payable in respect of such effect, and may accordingly prove the amount as a debt in the winding up.