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[Cites 0, Cited by 0] [Section 110] [Entire Act]

Union of India - Subsection

Section 110(2) in Insolvency And Bankruptcy Code, 2016

(2)A secured creditor participating in the meetings of the creditors and voting in relation to the repayment plan shall forfeit his right to enforce the security during the period of the repayment plan in accordance with the terms of the repayment plan.