Section 8(1) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017

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Section 8(1) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017

(1)The liquidator shall prepare and submit

(a)Preliminary Report;

(b)Annual Status Report;

(c)Minutes of consultations with stakeholders; and

(d)Final Report

in the manner specified under these Regulations.