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 8] [Section 390] [Entire Act] Union of India - Subsection Section 390(c) in The Companies Act, 1956 (c)unsecured creditors who may have filed suits or obtained decrees shall be deemed to be of the same class as other unsecured creditors.
