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 35] [Entire Act] Union of India - Subsection Section 35(4) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 (4)The average of two estimates received under sub-regulation (3) shall be taken as the value of the assets or businesses.]
