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[Cites 0, Cited by 0] [Section 5(8)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(8)(h) in Insolvency And Bankruptcy Code, 2016

(h)any counter-indemnity obligation in respect of a guarantee, indemnity, bond, documentary letter of credit or any other instrument issued by a bank or financial institution;