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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(1)(b) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017

(b)a statement demonstrating that
(i)the assets of the corporate person has been disposed of;
(ii)the debt of the corporate person has been discharged to the satisfaction of the creditors;
(iii)no litigation is pending against the corporate person or sufficient provision has been made to meet the obligations arising from any pending litigation.