Section 8(3)(d) in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019

[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

(d)details of the assets which are intended to be realised, including the following-

(i)value of the assets, valued in accordance with regulation 33;

(ii)intended manner of realisation of the assets and reasons thereof;

(iii)expected amount of realisation;

(iv)any other information that may be relevant for the realisation of the assets.

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