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Union of India - Section

Section 113 in Insolvency And Bankruptcy Code, 2016

113. Notice of decisions taken at meeting of creditors.

- The resolution professional shall provide a copy of the report of the meeting of creditors prepared under section 99 to-
(a)the debtor;
(b)the creditors, including those who were not present at the meeting; and
(c)the Adjudicating Authority.