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[Cites 0, Cited by 0] [Section 36A(7)] [Section 36A] [Entire Act]

Union of India - Subsection

Section 36A(7)(d) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(d)relevant information and records to enable an assessment of ineligibility under clause (c);