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[Cites 0, Cited by 0] [Section 240(2)] [Section 240] [Entire Act]

Union of India - Subsection

Section 240(2)(i) in Insolvency And Bankruptcy Code, 2016

(i)the supply of essential goods or services to the corporate debtor under sub-section (2) of section 14;
(ia)[ circumstances in which supply of critical goods or services may be terminated, suspended or interrupted during the period of moratorium under sub-section (2A) of section 14;] [Inserted by Act No. 1 of 2020, dated 13.3.2020.]