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[Cites 0, Cited by 0] [Section 129] [Entire Act]

Union of India - Subsection

Section 129(3) in Insolvency And Bankruptcy Code, 2016

(3)Where the bankrupt is a firm, its partners on the date of the order shall submit a joint statement of financial position of the firm, and each partner of the firm shall submit a statement of his financial position.