Section 45(2)(b) in Insolvency And Bankruptcy Code, 2016

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Union of India - Subsection

Section 45(2)(b) in Insolvency And Bankruptcy Code, 2016

(b)enters into a transaction with a person which involves the transfer of one or more assets by the corporate debtor for a consideration the value of which is significantly less than the value of the consideration provided by the corporate debtor, and such transaction has not taken place in the ordinary course of business of the corporate debtor.

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Union of India - Subsection

Section 45(2)(b) in Insolvency And Bankruptcy Code, 2016