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[Cites 0, Cited by 0] [Section 239(2)] [Section 239] [Entire Act]

Union of India - Subsection

Section 239(2)(f) in Insolvency And Bankruptcy Code, 2016

(f)the form, the manner and the fee for making application before the Adjudicating Authority for initiating corporate insolvency resolution process by corporate applicant under sub-section (2) of section 10;
(fa)[ the transactions under the second proviso to sub-section (2) of section 21; [Inserted by Act No. 1 of 2020, dated 13.3.2020.]
(fb)the transactions under Explanation I to clause (c) of section 29A;
(fc)the transactions under the second proviso to clause (j) of section 29A;]
(fd)[ the form, particulars, manner and fee for making application before the Adjudicating Authority under sub-section (2) of section 54C; [Inserted by Act No. 26 of 2021.]
(fe)the conditions and restrictions with which the promoters, members, personnel and partners of the corporate debtor shall exercise and discharge contractual or statutory rights and obligations under clause (c) of section 54H;]