Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 171(2)] [Section 171] [Entire Act] Union of India - Subsection Section 171(2)(b) in Insolvency And Bankruptcy Code, 2016 (b)require the creditor to give full particulars of the security, including the date on which the security was given and the value at which that person assesses it;