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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2)(e) in Insolvency And Bankruptcy Code, 2016

(e)[ be responsible for complying with the requirements under any law for the time being in force on behalf of the corporate debtor.] [Inserted by Act No. 26 of 2018, dated 17.8.2018.]