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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(3)(d) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(d)to store for safekeeping and marking the physical recording(s) or other electronic recording mechanism as part of the records of the corporate debtor;