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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2)(d) in Insolvency And Bankruptcy Code, 2016

(d)have the authority to access the books of account, records and other relevant documents of corporate debtor available with government authorities, statutory auditors, accountants and such other persons as [may be specified; and] [Substituted 'may be specified' by Act No. 26 of 2018, dated 17.8.2018.]