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 0] [Section 229] [Entire Act] Union of India - Subsection Section 229(2) in Insolvency And Bankruptcy Code, 2016 (2)A copy of the report received under sub-section (1) shall be laid, as soon as may be after it is received, before each House of Parliament.
