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

Union of India - Subsection

Section 11A(3) in Insolvency And Bankruptcy Code, 2016

(3)Where an application under section 54C is filed after fourteen days of the filing of any application under section 7 or section 9 or section 10, in respect of the same corporate debtor, the Adjudicating Authority shall first dispose of the application under section 7or section 9 or section 10.