Section 32A(1) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
(1)Where the committee of creditors has recommended sale under clause (e) or (f) of regulation 32 or where the liquidator is of the opinion that sale under clause (e) or (f) of regulation 32 shall maximise the value of the corporate debtor, he shall endeavour to first sell under the said clauses.
