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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017

(1)The corporate person shall from the liquidation commencement date cease to carry on its business except as far as required for the beneficial winding up of its business.