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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2)(b) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017

(b)other relevant documents which adequately establish the debt, including any of the following -
(i)a contract for the supply of goods or services with corporate person, supported by an invoice demanding payment for the goods and services supplied to the corporate person;
(ii)an order of a court or tribunal that has adjudicated upon the non-payment of a debt, if any; and
(iii)financial accounts of the corporate person.