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 196(2)] [Section 196] [Entire Act] Union of India - Subsection Section 196(2)(k) in Insolvency And Bankruptcy Code, 2016 (k)the quantum of fee and the manner of collecting fee for inducting persons as its members;