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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(c) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

(c)"contributory" means a member of the company, a partner of the limited liability partnership, and any other person liable to contribute towards the assets of the corporate debtor in the event of its liquidation;
(ca)[ "Corporate Liquidation Account" means the Corporate Liquidation Account operated and maintained by the Board under regulation 46;] [Inserted by Notification No. IBBI/2019-20/GN/REG053, dated 6.01.2020 (w.e.f. 15.12.2016).]