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

Union of India - Subsection

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

(f)an undertaking by the prospective resolution applicant that every information and records provided in expression of interest is true and correct and discovery of any false information or record at any time will render the applicant ineligible to submit resolution plan, forfeit any refundable deposit, and attract penal action under the Code; and