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[Cites 0, Cited by 0] [Section 102] [Entire Act]

Union of India - Subsection

Section 102(2) in Insolvency And Bankruptcy Code, 2016

(2)The notice under sub-section (1) shall include-
(a)details of the order admitting the application;
(b)particulars of the resolution professional with whom the claims are to be registered; and
(c)the last date for submission of claims.