(1) The Adjudicating Authority may within fourteen days from the date of submission of the report by the resolution professional, pass an order either admitting or rejecting the application made under sub-section

(1) of section 81.

(2) The order passed under sub-section

(1) accepting the application shall state the amount which has been accepted as qualifying debts by the resolution professional and other amounts eligible for discharge under section 92 for the purposes of the fresh start order.

(3) A copy of the order passed by the Adjudicating Authority under sub-section

(1) along with a copy of the application shall be provided to the creditors mentioned in the application within seven days of the passing of the order.