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[Cites 0, Cited by 0] [Section 233(1)] [Section 233] [Entire Act]

Union of India - Subsection

Section 233(1)(d) in The Companies Act, 2013

(d)the scheme is approved by majority representing nine-tenths in value of the creditors or class of creditors of respective companies indicated in a meeting convened by the company by giving a notice of twenty-one days along with the scheme to its creditors for the purpose or otherwise approved in writing.