Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2)(a) in Insolvency And Bankruptcy Code, 2016

(a)existence of a dispute, [if any, or] [Substituted 'if any, and' by Act No. 26 of 2018, dated 17.8.2018.] record of the pendency of the suit or arbitration proceedings filed before the receipt of such notice or invoice in relation to such dispute;