Section 7 in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019

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Section 7 in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019

7. Reports by bankruptcy trustee.

- The bankruptcy trustee shall prepare and submit the following reports to the Adjudicating Authority and the committee -

(a)a preliminary report;

(b)progress reports; and

(c)a final report;