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[Cites 0, Cited by 0] [Section 54B(1)] [Section 54B] [Entire Act]

Union of India - Subsection

Section 54B(1)(a) in Insolvency And Bankruptcy Code, 2016

(a)prepare a report in such form as may be specified, confirming whether the corporate debtor meets the requirements of section 54A, and the base resolution plan conforms to the requirements referred to in clause (c) of sub-section (4) of section 54A;