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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017

(1)A person claiming to be a financial creditor of the corporate person shall submit proof of claim to the liquidator in electronic means in Form C of Schedule I.