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[Cites 0, Cited by 0] [Section 226(1)] [Section 226] [Entire Act]

Union of India - Subsection

Section 226(1)(b) in Insolvency And Bankruptcy Code, 2016

(b)that the Board has persistently not complied with any direction issued by the Central Government under this Code or in the discharge of the functions and duties imposed on it by or under the provisions of this Code and as a result of such noncompliance the financial position of the Board or the administration of the Board has deteriorated; or