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[Cites 0, Cited by 0] [Section 21(6B)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(6B)(i) in Insolvency And Bankruptcy Code, 2016

(i)under clauses (a) and (c) of sub-section (6A), if any, shall be as per the terms of the financial debt or the relevant documentation; and