Section 54C(4) in Insolvency And Bankruptcy Code, 2016
(4)The Adjudicating Authority shall, within a period of fourteen days of the receipt of the application, by an order, -(a)admit the application, if it is complete; or(b)reject the application, if it is incomplete:Provided that the Adjudicating Authority shall, before rejecting an application, give notice to the applicant to rectify the defect in the application within seven days from the date of receipt of such notice from the Adjudicating Authority.
