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 5] [Entire Act] Union of India - Subsection Section 5(5A) in Insolvency And Bankruptcy Code, 2016 (5A)[ "corporate guarantor" means a corporate person who is the surety in a contract of guarantee to a corporate debtor;] [Inserted by Act No. 26 of 2018, dated 17.8.2018.]
