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

Union of India - Subsection

Section 9A(1) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(1)A person claiming to be a creditor, other than those covered under regulations 7, 8, or 9, shall submit [its claim with proof] to the interim resolution professional or resolution professional in person, by post or by electronic means in Form F of the Schedule.