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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1)(d) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017

(d)the proposed plan of action for carrying out the liquidation, including the timeline within which he proposes to carry it out and the estimated liquidation costs.