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[Cites 0, Cited by 0] [Section 54H] [Entire Act]

Union of India - Subsection

Section 54H(a) in Insolvency And Bankruptcy Code, 2016

(a)the management of the affairs of the corporate debtor shall continue to vest in the Board of Directors or the partners, as the case may be, of the corporate debtor, subject to such conditions as may be specified;