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[Cites 0, Cited by 0] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(b) in Insolvency And Bankruptcy Code, 2016

(b)inform the resolution professional as soon as reasonably possible of-
(i)any material error or omission in relation to the information or document supplied to the resolution professional; or
(ii)any change in financial circumstances after the date of application, where such change has an impact on the fresh start process.