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[Cites 0, Cited by 0] [Section 216] [Entire Act]

Union of India - Subsection

Section 216(1) in Insolvency And Bankruptcy Code, 2016

(1)A person who intends to update or modify or rectify errors in the financial information submitted under section 215, he may make an application to the information utility for such purpose stating reasons therefor, in such manner and within such time, as may be specified.