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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(3)(a) in Insolvency And Bankruptcy Code, 2016

(a)any assets over which the corporate debtor has ownership rights, including all rights and interests therein as evidenced in the balance sheet of the corporate debtor or an information utility or records in the registry or any depository recording securities of the corporate debtor or by any other means as may be specified by the Board, including shares held in any subsidiary of the corporate debtor;