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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(b) in The Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016

(b)by electronic mail service to a whole time director or designated partner or key managerial personnel, if any, of the corporate debtor.