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[Cites 0, Cited by 0] [Section 141(1)] [Section 141] [Entire Act]

Union of India - Subsection

Section 141(1)(e) in Insolvency And Bankruptcy Code, 2016

(e)without the previous sanction of the Adjudicating Authority, be incompetent to maintain any legal action or proceedings in relation to the bankruptcy debts; and