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[Cites 0, Cited by 0] [Section 535] [Entire Act]

Union of India - Subsection

Section 535(7) in The Companies Act, 1956

(7)Any person injured by the operation of a disclaimer under this section shall be deemed to be a creditor of the company to the amount of the compensation or damages payable in respect of the injury, and may accordingly prove the amount as a debt in the winding-up.