Section 123(2)(b) in Insolvency And Bankruptcy Code, 2016

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Union of India - Subsection

Section 123(2)(b) in Insolvency And Bankruptcy Code, 2016

(b)a statement by the creditor stating-

(i)that the application for bankruptcy is only in respect of the unsecured part of the debt; and

(ii)an estimated value of the unsecured part of the debt.