Section 66(2)(a) in Insolvency And Bankruptcy Code, 2016

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Union of India - Subsection

Section 66(2)(a) in Insolvency And Bankruptcy Code, 2016

(a)before the insolvency commencement date, such director or partner knew or ought to have known that the there was no reasonable prospect of avoiding the commencement of a corporate insolvency resolution process in respect of such corporate debtor; and

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Union of India - Subsection

Section 66(2)(a) in Insolvency And Bankruptcy Code, 2016