Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 240(2)] [Section 240] [Entire Act] Union of India - Subsection Section 240(2)(f) in Insolvency And Bankruptcy Code, 2016 (f)the other record or evidence of default under clause (a), and any other information under clause (c), of sub-section (3) of section 7;