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 34] [Entire Act] Union of India - Subsection Section 34(5) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 (5)The asset memorandum shall not be accessible to any person during the course of liquidation, unless permitted by the Adjudicating Authority.
