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[Cites 0, Cited by 0] [Section 41A(1)] [Section 41A] [Entire Act]

Union of India - Subsection

Section 41A(1)(b) in The Banking Regulation Act, 1949

(b)every secured and every unsecured creditor, to send to the official liquidator within one month from the date of the service of the notice a statement of the amount claimed by him.