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[Cites 0, Cited by 0] [Section 36A(4)] [Section 36A] [Entire Act]

Union of India - Subsection

Section 36A(4)(c) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(c)provide such basic information about the corporate debtor as may be required by a prospective resolution applicant for expression of interest; and