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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019

(4)The resolution professional may call for such other evidence or clarification as he deems fit from a creditor for substantiating the whole or part of its claim.