Section 123(2)(a) in Insolvency And Bankruptcy Code, 2016

[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

Union of India - Subsection

Section 123(2)(a) in Insolvency And Bankruptcy Code, 2016

(a)a statement by the creditor having the right to enforce the security that he shall, in the event of a bankruptcy order being made, give up his security for the benefit of all the creditors of the bankrupt; or

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Union of India - Subsection

Section 123(2)(a) in Insolvency And Bankruptcy Code, 2016