Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29A] [Entire Act] Union of India - Subsection Section 29A(i) in Insolvency And Bankruptcy Code, 2016 (i)[is] [Substituted 'has been' by Act No. 26 of 2018, dated 17.8.2018.] subject to any disability, corresponding to clauses (a) to (h) under any law in a jurisdiction outside India; or
