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Union of India - Section

Section 177 in Companies (Court) Rules, 1959

177. Procedure on failure to prove the debt within the time fixed.

- If any creditor fails to file proof of his debt with the Liquidator within the time specified in the advertisement referred to in Rule 148, such creditor may apply to the Court for relief, and the Court may, thereupon, adjudicate upon the debt or direct the Liquidator to do so.