Section 91(1) in Insolvency And Bankruptcy Code, 2016
(1)The resolution professional may submit an application to the Adjudicating Authority seeking revocation of its order made under section 84 on the following grounds, namely :-(a)if due to any change in the financial circumstances of the debtor, the debtor is ineligible for a fresh start process; or(b)non-compliance by the debtor of the restrictions imposed under sub-section (3) of section 85; or(c)if the debtor has acted in a mala fide manner and has wilfully failed to comply with the provisions of this Chapter.
