Section 142(1)(b) in Insolvency And Bankruptcy Code, 2016

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Union of India - Subsection

Section 142(1)(b) in Insolvency And Bankruptcy Code, 2016

(b)both the bankruptcy debts and the expenses of the bankruptcy have, after the making of the bankruptcy order, either been paid for or secured to the satisfaction of the Adjudicating Authority.

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Union of India - Subsection

Section 142(1)(b) in Insolvency And Bankruptcy Code, 2016