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[Cites 0, Cited by 0] [Section 59(3)] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(3)(b) in Insolvency And Bankruptcy Code, 2016

(b)the declaration under sub-clause (a) shall be accompanied with the following documents, namely:-
(i)audited financial statements and record of business operations of the company for the previous two years or for the period since its incorporation, whichever is later;
(ii)a report of the valuation of the assets of the company, if any prepared by a registered valuer;