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[Cites 0, Cited by 0] [Section 166(1)] [Section 166] [Entire Act]

Union of India - Subsection

Section 166(1)(b) in Insolvency And Bankruptcy Code, 2016

(b)require any person to pay a sum to the bankruptcy trustee in respect of the benefit received from the undervalued transaction or a transaction giving preference, whether or not he is the person with whom the bankrupt entered into such transaction.