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[Cites 0, Cited by 0] [Section 54P(1)] [Section 54P] [Entire Act]

Union of India - Subsection

Section 54P(1)(a) in Insolvency And Bankruptcy Code, 2016

(a)reference to "members of the suspended Board of Directors or the partners" under clause (b) of sub-section (3) of section 24 shall be construed as reference to "members of the Board of Directors or the partners, unless an order has been passed by the Adjudicating Authority under section 54J";