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

Union of India - Subsection

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

(c)liquidation value due to dissenting financial creditors and provide that such payment is made before any recoveries are made by the financial creditors who voted in favour of the resolution plan.