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[Cites 0, Cited by 0] [Section 239(2)] [Section 239] [Entire Act]

Union of India - Subsection

Section 239(2)(c) in Insolvency And Bankruptcy Code, 2016

(c)the form, the manner and the fee for making application before the Adjudicating Authority for initiating corporate insolvency resolution process by financial creditor under sub-section (2) of section 7;