Section 15(2)(c) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

(c)details of fee or remuneration, including-

(i)the fee due to and received by the liquidator together with a description of the activities carried out by him,

(ii)the remuneration or fee paid to professionals appointed by the liquidator together with a description of activities carried out by them,

(iii)other expenses incurred by the liquidator, whether paid or not;

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