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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(3) in Insolvency And Bankruptcy Code, 2016

(3)No action under sub-section (1) shall be approved by the committee of creditors unless approved by a vote of [sixty-six] [Substituted 'seventy five' by Act No. 26 of 2018, dated 17.8.2018.] per cent. of the voting shares.