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 2B] [Entire Act] Union of India - Subsection Section 2B(2) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 (2)The time taken on compromise or arrangement, not exceeding ninety days, shall not be included in the liquidation period.
