Section 20(2)(b) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

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Union of India - Subsection

Section 20(2)(b) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

(b)other relevant documents which adequately establish the claim, including any or all of the following-

(i)documentary evidence of notice demanding payment of unpaid amount or bank statements of the claimant showing that the claim has not been paid and an affidavit that the documentary evidence and bank statements are true, valid and genuine;

(ii)documentary or electronic evidence of his shareholding; and

(iii)an order of a court, tribunal or other authority that has adjudicated upon the non-payment of a claim, if any.

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Union of India - Subsection

Section 20(2)(b) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016