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 42] [Entire Act] Union of India - Subsection Section 42(3) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 (3)The insolvency resolution process costs, if any, and the liquidation costs shall be deducted before such distribution is made.
