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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2)(b) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017

(b)other relevant documents which adequately establish the debt, including any or all of the following
(i)a financial contract supported by financial statements as evidence of the debt;
(ii)a record evidencing that the amounts committed by the financial creditor to the corporate person under a facility has been drawn by the corporate person;
(iii)financial statements showing that the debt has not been repaid; and
(iv)an order of a court or tribunal that has adjudicated upon the non-payment of a debt, if any.