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[Cites 0, Cited by 0] [Section 77A(1)] [Section 77A] [Entire Act]

Union of India - Subsection

Section 77A(1)(b) in Insolvency And Bankruptcy Code, 2016

(b)a corporate debtor provides any information in the list of claims or the preliminary information memorandum submitted under sub-section (1) of section 54G which is false in material particulars, knowing it to be false or omits any material fact, knowing it to be material; or