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 92] [Entire Act] Union of India - Subsection Section 92(5) in Insolvency And Bankruptcy Code, 2016 (5)The discharge order shall be forwarded to the Board for the purpose of recording an entry in the register referred to in section 196.
