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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(1) in Insolvency And Bankruptcy Code, 2016

(1)A secured creditor in the liquidation proceedings may-
(a)relinquish its security interest to the liquidation estate and receive proceeds from the sale of assets by the liquidator in the manner specified in section 53; or
(b)realise its security interest in the manner specified in this section.