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[Cites 0, Cited by 0] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(1) in Insolvency And Bankruptcy Code, 2016

(1)The Adjudicating Authority may within fourteen days from the date of submission of the report by the resolution professional, pass an order either admitting or rejecting the application made under sub-section (1) of section 81.