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[Cites 0, Cited by 0] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(2) in Insolvency And Bankruptcy Code, 2016

(2)A creditor may apply under sub-section (1) in relation to any partnership debt owed to him for initiating an insolvency resolution process against-
(a)any one or more partners of the firm; or
(b)the firm.