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Union of India - Section

Section 110 in Companies (Winding Up) Rules, 2020

110. Proof of debt payable at future time.

- A creditor may prove for a debt not payable at the date of the winding up order as if it were payable presently and may receive dividends equally with the other creditors deducting only thereat a rebate of interest at the rate of six per cent. per annum computed from the date of declaration of the dividend to the time when the debt would have become payable according to the terms on which it was contracted.