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[Cites 0, Cited by 0] [Section 81(4)] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(4)(h) in Insolvency And Bankruptcy Code, 2016

(h)the confirmation that no previous fresh start order under this Chapter has been made in respect of the qualifying debts of the debtor in the preceding twelve months of the date of the application.