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[Cites 0, Cited by 0] [Section 54A] [Entire Act]

Union of India - Subsection

Section 54A(1) in Insolvency And Bankruptcy Code, 2016

(1)An application for initiating pre-packaged insolvency resolution process may be made in respect of a corporate debtor classified as a micro, small or medium enterprise under sub-section (1) of section 7 of the Micro, Small and Medium Enterprises Development Act, 2006 (27 of 2006).