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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1)(e) in Insolvency And Bankruptcy Code, 2016

(e)give instructions to financial institutions maintaining accounts of the corporate debtor for a debit transaction from any such accounts in excess of the amount as may be decided by the committee of creditors in their meeting;