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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(3)(g) in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017

(g)transactions, if any, with the corporate debtor in the preceding two years.