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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(1) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

(1)On forming the liquidation estate under section 36, the liquidator shall prepare an asset memorandum in accordance with this Regulation within seventy-five days from the liquidation commencement date.