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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(6) in Companies (Winding Up) Rules, 2020

(6)The provisional liquidator or the Company Liquidator as the case may be shall be appointed by the Tribunal from amongst the insolvency professionals registered under the Insolvency and Bankruptcy Code 2016 (31 of 2016) unless the official liquidator is appointed.