Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] Union of India - Subsection Section 29(2) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 (2)A creditor may appeal to the Adjudicating Authority against the decision of the liquidator as per section 42of the Code.
