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[Cites 0, Cited by 0] [Section 176(4)] [Section 176] [Entire Act]

Union of India - Subsection

Section 176(4)(b) in Insolvency And Bankruptcy Code, 2016

(b)if he intends to declare a final dividend, declare and distribute that dividend among the creditors who have proved their debts, without regard to the claims of any other persons.