Legal Document View

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
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(b) in The Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016

(b)"corporate insolvency resolution process" means the insolvency resolution process for corporate persons under Chapter II of Part II of the Code;