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 46] [Entire Act] Union of India - Subsection Section 46(11) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 (11)The Board shall maintain proper accounts of the Corporate Liquidation Account and get the same audited annually.
