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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(b) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(b)sale of all or part of the assets whether subject to any security interest or not;
(ba)[ restructuring of the corporate debtor, by way of merger, amalgamation and demerger;]