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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1) in Insolvency And Bankruptcy Code, 2016

(1)A resolution applicant may submit a resolution plan [along with an affidavit stating that he is eligible under section 29A] [Inserted by Act No. 26 of 2018, dated 17.8.2018.] to the resolution professional prepared on the basis of the information memorandum.