Section 9A(2)(b) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

[Cites 0, Cited by 0] [Section 9A(2)] [Section 9A] [Entire Act]

(b)other relevant documents sufficient to establish the claim, including any or all of the following:-

(i)documentary evidence demanding satisfaction of the claim;

(ii)bank statements of the creditor showing non-satisfaction of claim;

(iii)an order of court or tribunal that has adjudicated upon non-satisfaction of claim, if any.]

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