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[Cites 0, Cited by 0] [Section 146] [Entire Act]

Union of India - Subsection

Section 146(1) in Insolvency And Bankruptcy Code, 2016

(1)A bankruptcy trustee may resign if-
(a)he intends to cease practising as an insolvency professional; or
(b)there is conflict of interest or change of personal circumstances which preclude the further discharge of his duties as a bankruptcy trustee.