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[Cites 0, Cited by 0] [Section 100] [Entire Act]

Union of India - Subsection

Section 100(3) in Insolvency And Bankruptcy Code, 2016

(3)The Adjudicating Authority shall provide a copy of the order passed under sub-section (1) along with the report of the resolution professional and the application referred to in section 94 or 95, as the case may be, to the creditors within seven days from the date of the said order.