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[Cites 0, Cited by 0] [Section 230(7)] [Section 230] [Entire Act]

Union of India - Subsection

Section 230(7)(d) in The Companies Act, 2013

(d)if the compromise or arrangement is agreed to by the creditors under sub-section (6), any proceedings pending before the Board for Industrial and Financial Reconstruction established under section 4 of the Sick Industrial Companies (Special Provisions) Act, 1985 (1 of 1986) shall abate;