Section 196(1)(t) in Insolvency And Bankruptcy Code, 2016

[Cites 0, Cited by 0] [Section 196(1)] [Section 196] [Entire Act]

Union of India - Subsection

Section 196(1)(t) in Insolvency And Bankruptcy Code, 2016

(t)make regulations and guidelines on matters relating to insolvency and bankruptcy as may be required under this Code, including mechanism for time bound disposal of the assets of the corporate debtor or debtor; and

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Union of India - Subsection

Section 196(1)(t) in Insolvency And Bankruptcy Code, 2016