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[Cites 0, Cited by 0] [Section 54N(1)] [Section 54N] [Entire Act]

Union of India - Subsection

Section 54N(1)(ii) in Insolvency And Bankruptcy Code, 2016

(ii)provide for the manner of continuation of proceedings initiated for avoidance of transactions under Chapter III or proceedings initiated under section 66 and section 67A, if any.