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 218] [Entire Act] Union of India - Subsection Section 218(6) in Insolvency And Bankruptcy Code, 2016 (6)A detailed report of inspection or investigation shall be submitted to the Board by the Investigating Authority.
