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[Cites 0, Cited by 0] [Section 32A(2)] [Section 32A] [Entire Act]

Union of India - Subsection

Section 32A(2)(ii) in Insolvency And Bankruptcy Code, 2016

(ii)a person with regard to whom the relevant investigating authority has, on the basis of material in its possession reason to believe that he had abetted or conspired for the commission of the offence, and has submitted or filed a report or a complaint to the relevant statutory authority or Court.