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[Cites 0, Cited by 0] [Section 161(1)] [Section 161] [Entire Act]

Union of India - Subsection

Section 161(1)(a) in Insolvency And Bankruptcy Code, 2016

(a)a person interested in the onerous property has applied in writing to the bankruptcy trustee or his predecessor requiring him to decide whether the onerous property should be disclaimed or not; and