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[Cites 0, Cited by 0] [Section 34(4)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(4)(b) in Insolvency And Bankruptcy Code, 2016

(b)the Board recommends the replacement of a resolution professional to the Adjudicating Authority for reasons to be recorded [in writing; or] [Substituted 'in writing' by Act No. 26 of 2018, dated 17.8.2018.].