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[Cites 0, Cited by 0] [Section 54A(2)] [Section 54A] [Entire Act]

Union of India - Subsection

Section 54A(2)(f) in Insolvency And Bankruptcy Code, 2016

(f)the majority of the directors or partners of the corporate debtor, as the case may be, have made a declaration, in such form as may be specified, stating, inter alia, that -
(i)the corporate debtor shall file an application for initiating pre-packaged insolvency resolution process within a definite time period not exceeding ninety days;
(ii)the pre-packaged insolvency resolution process is not being initiated to defraud any person; and
(iii)the name of the insolvency professional proposed and approved to be appointed as resolution professional under clause (e);