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[Cites 0, Cited by 0] [Section 36A(7)] [Section 36A] [Entire Act]

Union of India - Subsection

Section 36A(7)(e) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(e)an undertaking by the prospective resolution applicant that it shall intimate the resolution professional forthwith if it becomes ineligible at any time during the corporate insolvency resolution process;