Section 29A(h) in Insolvency And Bankruptcy Code, 2016
(h)has executed [a guarantee] [Substituted 'an enforceable guarantee' by Act No. 26 of 2018, dated 17.8.2018.] in favour of a creditor in respect of a corporate debtor against which an application for insolvency resolution made by such creditor has been admitted under this Code [and such guarantee has been invoked by the creditor and remains unpaid in full or part] [Inserted by Act No. 26 of 2018, dated 17.8.2018.];
