(6)The provisions of this section shall have effect notwithstanding anything to the contrary contained in any other law for the time being in force [except the provisions of the Insolvency and Bankruptcy Code, 2016.] [Inserted by Insolvency and Bankruptcy Code, 2016, Section 247.][M.-Private companies] [ Substituted by Act 41 of 1975, Section 50, for sub-heading (w.e.f. 1.10.1975).]
