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[Cites 0, Cited by 0] [Section 54A(2)] [Section 54A] [Entire Act]

Union of India - Subsection

Section 54A(2)(a) in Insolvency And Bankruptcy Code, 2016

(a)it has not undergone pre-packaged insolvency resolution process or completed corporate insolvency resolution process, as the case may be, during the period of three years preceding the initiation date;