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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3)(d) in Insolvency And Bankruptcy Code, 2016

(d)[ a copy of any record with information utility confirming that there is no payment of an unpaid operational debt by the corporate debtor, if available; and [Substituted by Act No. 26 of 2018, dated 17.8.2018.]