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[Cites 0, Cited by 0] [Section 68(3)] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(3)(c) in National Company Law Tribunal Rules, 2016

(c)in respect of any contingent or unascertained debt or any such claim admissible to proof in winding up of the company, the value, so far as can be justly estimated of such debt or claim: