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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017

(3)Where the creditor in sub-regulation (2) is a financial creditor, it shall be included in the committee from the date of admission of such claim:Provided that such inclusion shall not affect the validity of any decision taken by the committee prior to such inclusion.