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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2) in Insolvency And Bankruptcy Code, 2016

(2)A financial creditor may submit a claim to the liquidator by providing a record of such claim with an information utility:Provided that where the information relating to the claim is not recorded in the information utility, the financial creditor may submit the claim in the same manner as provided for the submission of claims for the operational creditor under sub-section (3).