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[Cites 0, Cited by 0] [Section 77A(1)] [Section 77A] [Entire Act]

Union of India - Subsection

Section 77A(1)(a) in Insolvency And Bankruptcy Code, 2016

(a)a corporate debtor provides any information in the application under section 54C which is false in material particulars, knowing it to be false or omits any material fact, knowing it to be material; or