Legal Document View

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
[Cites 0, Cited by 0] [Section 54F(3)] [Section 54F] [Entire Act]

Union of India - Subsection

Section 54F(3)(f) in Insolvency And Bankruptcy Code, 2016

(f)collect all information relating to the assets, finances and operations of the corporate debtor for determining the financial position of the corporate debtor and the existence of any transactions that may be within the scope of provisions relating to avoidance of transactions under Chapter III or fraudulent or wrongful trading under Chapter VI, including information relating to -
(i)business operations for the previous two years from the date of pre-packaged insolvency commencement date;
(ii)financial and operational payments for the previous two years from the date of pre-packaged insolvency commencement date;
(iii)list of assets and liabilities as on the initiation date; and
(iv)such other matters as may be specified;