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Part II

Insolvency Resolution and Liquidation for Corporate Persons

Chapter I

Preliminary

4. Application of this Part.-

This Part shall apply to matters relating to the insolvency and liquidation of corporate debtors where the minimum amount of the default is one lakh rupees: Provided that the Central Government may, by notification, specify the minimum amount of default of higher value which shall not be more than one crore rupees.









  

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