Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 109] [Entire Act] Union of India - Subsection Section 109(4) in Insolvency And Bankruptcy Code, 2016 (4)A creditor shall not be entitled to vote in a meeting of the creditors if he-(a)is not a creditor mentioned in the list of creditors under section 104; or(b)is an associate of the debtor.
