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[Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(5)(b) in Insolvency And Bankruptcy Code, 2016

(b)default has not occurred or the application under sub-section (2) is incomplete or any disciplinary proceeding is pending against the proposed resolution professional, it may, by order, reject such application: