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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(5) in Insolvency And Bankruptcy Code, 2016

(5)The resolution applicant may attend the meeting of the committee of creditors in which the resolution plan of the applicant is considered:Provided that the resolution applicant shall not have a right to vote at the meeting of the committee of creditors unless such resolution applicant is also a financial creditor.