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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017

(1)Where the books of account of the corporate person are incomplete on the liquidation commencement date, the liquidator shall have them completed and brought upto date, with all convenient speed.