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    4. DEMAND NOTICE UNDER INSOLVENCY AND BANKRUPTCY CODE 2016

    DEMAND NOTICE UNDER INSOLVENCY AND BANKRUPTCY CODE 2016

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    DEMAND NOTICE / INVOICE IN RESPECT OF FINANCIAL DEBT UNDER THE INSOLVENCY AND BANKRUPTCY CODE, 2016 READ WITH INSOLVENCY AND BANKRUPTCY (APPLICATION TO ADJUDICATING AUTHORITY) RULES, 2016) ARISING OUT OF A MUTUAL UNDERSTANDING.
    demand notice / invoice in respect of financial debt under the insolvency and bankruptcy code, 2016 read with insolvency and bankruptcy (application to adjudicating authority) rules, 2016) arising out of a mutual understanding.
    DEMAND NOTICE / INVOICE IN RESPECT OF FINANCIAL DEBT UNDER THE INSOLVENCY AND BANKRUPTCY CODE, 2016 READ WITH INSOLVENCY AND BANKRUPTCY (APPLICATION TO ADJUDICATING AUTHORITY) RULES, 2016) ARISING OUT OF A LOAN CONFIRMATION AGREEMENT.
    demand notice / invoice in respect of financial debt under the insolvency and bankruptcy code, 2016 read with insolvency and bankruptcy (application to adjudicating authority) rules, 2016) arising out of a loan confirmation agreement.