Section 10(3)(c) in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019

[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

(c)an asset sale report with the following details of the assets realised-

(i)realised value;

(ii)cost of realisation;

(iii)manner and mode of realisation, including details as per Schedule II;

(iv)reasons for any reduction in the realisable value compared to the value mentioned in the preliminary report; and

(v)details of the persons in favour of whom the property has been realised.

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