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[Cites 0, Cited by 9] [Section 230] [Entire Act]

Union of India - Subsection

Section 230(9) in The Companies Act, 2013

(9)The Tribunal may dispense with calling of a meeting of creditor or class of creditors where such creditors or class of creditors, having at least ninety per cent. value, agree and confirm, by way of affidavit, to the scheme of compromise or arrangement.