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[Cites 0, Cited by 0] [Section 36A(7)] [Section 36A] [Entire Act]

Union of India - Subsection

Section 36A(7)(c) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(c)an undertaking by the prospective resolution applicant that it does not suffer from any ineligibility under section 29A to the extent applicable;