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 Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 38] [Entire Act] Union of India - Subsection Section 38(1) in Insolvency And Bankruptcy Code, 2016 (1)The liquidator shall receive or collect the claims of creditors within a period of thirty days from the date of the commencement of the liquidation process.
