Section 35(1)(c) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

(c)the average of the two closest estimates of a value shall be considered the fair value or the liquidation value, as the case may be.

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