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[Cites 0, Cited by 0] [Section 167] [Entire Act]

Union of India - Subsection

Section 167(1) in Insolvency And Bankruptcy Code, 2016

(1)Subject to sub-section (6), on an application by the bankruptcy trustee, the Adjudicating Authority may make an order under this section in respect of extortionate credit transactions to which the bankrupt is or has been a party.