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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

Union of India - Subsection

Section 11A(4) in Insolvency And Bankruptcy Code, 2016

(4)The provisions of this section shall not apply where an application under section 7 or section 9 or section 10 is filed and pending as on the date of the commencement of the Insolvency and Bankruptcy Code (Amendment) Act, 2021.]