This Part shall apply to matters relating to the insolvency and liquidation of corporate debtors where the minimum amount of the default is 1 [one crore 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. 2 [Provided further that the Central Government may, by notification, specify such minimum amount of default of higher value, which shall not be more than one crore rupees, for matters relating to the prepackaged insolvency resolution process of corporate debtors under Chapter III-A.]Open in Lexace · Ask the AI about this section
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