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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(3) in Insolvency And Bankruptcy Code, 2016

(3)A copy of an order under sub-section (2) shall within seven days from the date of such order, be forwarded to the authority with which the corporate debtor is registered.[CHAPTER III-A] [Inserted by Act No. 26 of 2021.] Pre-Packaged Insolvency Resolution Process