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[Cites 0, Cited by 0] [Section 36A(7)] [Section 36A] [Entire Act]

Union of India - Subsection

Section 36A(7)(g) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(g)an undertaking by the prospective resolution applicant to the effect that it shall maintain confidentiality of the information and shall not use such information to cause an undue gain or undue loss to itself or any other person and comply with the requirements under sub-section (2) of section 29.