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

Union of India - Subsection

Section 7(3) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019

(3)A creditor may prove its claim on the basis of-
(a)records available in an information utility, or
(b)any other documentary evidence which substantiates the existence of claim.