LexSection 12A — Withdrawal of application admitted under section 7, 9 or 10.
The Insolvency and Bankruptcy Code, 2016.
1 [ 12A. Withdrawal of application admitted under section 7, 9 or 10 .—The Adjudicating Authority may allow the withdrawal of application admitted under section 7 or section 9 or section 10, on an application made by the applicant with the approval of ninety per cent. voting share of the committee of creditors, in such manner as may be specified.]Open in Lexace · Ask the AI about this section