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[Cites 0, Cited by 0] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(6) in Insolvency And Bankruptcy Code, 2016

(6)The resolution professional shall examine the application and ascertain that-
(a)the application satisfies the requirements set out in section 94 or 95;
(b)the applicant has provided information and given explanation sought by the resolution professional under sub-section (4).