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[Cites 0, Cited by 0] [Section 54A(2)] [Section 54A] [Entire Act]

Union of India - Subsection

Section 54A(2)(e) in Insolvency And Bankruptcy Code, 2016

(e)the financial creditors of the corporate debtor, not being its related parties, representing such number and in such manner as may be specified, have proposed the name of the insolvency professional to be appointed as resolution professional for conducting the pre-packaged insolvency resolution process of the corporate debtor, and the financial creditors of the corporate debtor, not being its related parties, representing not less than sixty-six per cent. in value of the financial debt due to such creditors, have approved such proposal in such form as may be specified: