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[Cites 0, Cited by 0] [Section 94] [Entire Act]

Union of India - Subsection

Section 94(5) in Insolvency And Bankruptcy Code, 2016

(5)A debtor shall not be eligible to apply under sub-section (1) if an application under this Chapter has been admitted in respect of the debtor during the period of twelve months preceding the date of submission of the application under this section.