Section 8(2)(b) in Insolvency And Bankruptcy Code, 2016

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2)(b) in Insolvency And Bankruptcy Code, 2016

(b)the [payment] [Substituted 'repayment' by Act No. 26 of 2018, dated 17.8.2018.] of unpaid operational debt-

(i)by sending an attested copy of the record of electronic transfer of the unpaid amount from the bank account of the corporate debtor; or

(ii)by sending an attested copy of record that the operational creditor has encashed a cheque issued by the corporate debtor.