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 54I] [Entire Act] Union of India - Subsection Section 54I(2) in Insolvency And Bankruptcy Code, 2016 (2)The first meeting of the committee of creditors shall be held within seven days of the constitution of the committee of creditors.
