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[Cites 0, Cited by 0] [Section 83(5)] [Section 83] [Entire Act]

Union of India - Subsection

Section 83(5)(b) in Insolvency And Bankruptcy Code, 2016

(b)he has reason to believe that there is no change in the financial circumstances of the debtor since the date of the application enabling the debtor to pay his debts.