Section 8A(2)(b) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

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Union of India - Subsection

Section 8A(2)(b) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(b)other relevant documents, including any -

(i)agreement for sale;

(ii)letter of allotment;

(iii)receipt of payment made; or

(iv)such other document, evidencing existence of debt.