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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in Insolvency And Bankruptcy Code, 2016

(1)The Adjudicating Authority shall appoint an interim resolution professional [on the insolvency commencement date] [Substituted 'within fourteen days from the insolvency commencement date' by Act No. 1 of 2020, dated 13.3.2020.].