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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(3)(e) in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017

(e)identification as a willful defaulter, if any, by any bank or financial institution or consortium thereof in accordance with the guidelines of the Reserve Bank of India;