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[Cites 0, Cited by 0] [Section 105] [Entire Act]

Union of India - Subsection

Section 105(3) in Insolvency And Bankruptcy Code, 2016

(3)The repayment plan shall include the following, namely:-
(a)justification for preparation of such repayment plan and reasons on the basis of which the creditors may agree upon the plan;
(b)provision for payment of fee to the resolution professional;
(c)such other matters as may be specified.