Legal Document View

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
[Cites 0, Cited by 0] [Section 240(2)] [Section 240] [Entire Act]

Union of India - Subsection

Section 240(2)(w) in Insolvency And Bankruptcy Code, 2016

(w)the manner of making payment of insolvency resolution process costs under clause (a), the manner of [payment of debts] [Substituted 'repayment of debts of operational creditors' by Act No. 26 of 2019, dated 5.8.2019.] under clause (b), and the other requirements to which a resolution plan shall conform to under clause (d), of sub-section (2) of section 30;
(wa)[ other requirement under sub section (4) of section 30;] [Inserted by Act No. 8 of 2018, dated 18.1.2018.]
(x)the fee for the conduct of the liquidation proceedings and proportion to the value of the liquidation estate assets under sub-section (8) of section 34;