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[Cites 0, Cited by 0] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(2) in Insolvency And Bankruptcy Code, 2016

(2)The order passed under sub-section (1) accepting the application shall state the amount which has been accepted as qualifying debts by the resolution professional and other amounts eligible for discharge under section 92 for the purposes of the fresh start order.