Section 240(2)(n) in Insolvency And Bankruptcy Code, 2016

[Cites 0, Cited by 0] [Section 240(2)] [Section 240] [Entire Act]

Union of India - Subsection

Section 240(2)(n) in Insolvency And Bankruptcy Code, 2016

(n)the other matters under sub-clause (iv) of clause (a), and the other duties to be performed by the interim resolution professional under clause (g), of section 18;

(na)[ the number of creditors within a class of creditors under clause (b) of sub-section (6A) of section 21; [Inserted by Act No. 26 of 2018, dated 17.8.2018.]

(nb)the remuneration payable to authorised representative under clause (ii) of the proviso to sub-section (6B) of section 21;

(nc)the manner of voting and determining the voting share in respect of financial debts under sub-section (7) of section 21;]

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Union of India - Subsection

Section 240(2)(n) in Insolvency And Bankruptcy Code, 2016