Section 30(2)(b) in Insolvency And Bankruptcy Code, 2016

[Cites 0, Cited by 4] [Section 30(2)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2)(b) in Insolvency And Bankruptcy Code, 2016

(b)[ provides for the payment of debts of operational creditors in such manner as may be specified by the Board which shall not be less than - [Substituted by Act No. 26 of 2019, dated 5.8.2019.]

(i)the amount to be paid to such creditors in the event of a liquidation of the corporate debtor under section 53; or

(ii)the amount that would have been paid to such creditors, if the amount to be distributed under the resolution plan had been distributed in accordance with the order of priority in sub-section (7) of section 53,

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Union of India - Subsection

Section 30(2)(b) in Insolvency And Bankruptcy Code, 2016