Section 130(1)(a) in Insolvency And Bankruptcy Code, 2016

[Cites 0, Cited by 0] [Section 130(1)] [Section 130] [Entire Act]

Union of India - Subsection

Section 130(1)(a) in Insolvency And Bankruptcy Code, 2016

(a)send notices within ten days of the bankruptcy commencement date, to the creditors mentioned in-

(i)the statement of affairs submitted by the bankrupt under section 129; or

(ii)the application for bankruptcy submitted by the bankrupt under section 122.