Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] Union of India - Subsection Section 33(1) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 (1)The liquidator shall ordinarily sell the assets of the corporate debtor through an auction in the manner specified in Schedule I.
