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[Cites 0, Cited by 0] [Section 240A] [Entire Act]

Union of India - Subsection

Section 240A(4) in Insolvency And Bankruptcy Code, 2016

(4)If both Houses agree in disapproving the issue of notification or both Houses agree in making any modification in the notification, the notification shall not be issued or shall be issued only in such modified form as may be agreed upon by both the Houses, as the case may be.