Section 17(2)(b) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

(b)other relevant documents which adequately establish the debt, including any or all of the following -

(i)a contract for the supply of goods and services with corporate debtor;

(ii)an invoice demanding payment for the goods and services supplied to the corporate debtor;

(iii)an order of a court or tribunal that has adjudicated upon the non-payment of a debt, if any; and

(iv)financial accounts.

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