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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2)(b) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

(b)provide the last date for submission or updation of claims, which shall be thirty days from the liquidation commencement date.]