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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(1)(f) in Insolvency And Bankruptcy Code, 2016

(f)subject to section 52, to sell the immovable and movable property and actionable claims of the corporate debtor in liquidation by public auction or private contract, with power to transfer such property to any person or body corporate, or to sell the same in parcels in such manner as may be specified;