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[Cites 0, Cited by 0] [Section 104] [Entire Act]

Union of India - Subsection

Section 104(1) in Insolvency And Bankruptcy Code, 2016

(1)The resolution professional shall prepare a list of creditors on the basis of-
(a)the information disclosed in the application filed by the debtor under section 94 or 95, as the case may be;
(b)claims received by the resolution professional under section 102.