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[Cites 0, Cited by 0] [Section 240(2)] [Section 240] [Entire Act]

Union of India - Subsection

Section 240(2)(y) in Insolvency And Bankruptcy Code, 2016

(y)the manner of evaluating the assets and property of the corporate debtor under clause (c), the manner of selling property in parcels under clause (f), the manner of reporting progress of the liquidation process under clause (n), and the other functions to be performed under clause (o), of sub-section (1) of section 35;