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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(1)(b) in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017

(b)liquidation value due to operational creditors and provide for such payment in priority to any financial creditor which shall in any event be made before the expiry of thirty days after the approval of a resolution plan by the Adjudicating Authority; and