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 54F(3)] [Section 54F] [Entire Act] Union of India - Subsection Section 54F(3)(d) in Insolvency And Bankruptcy Code, 2016 (d)attend meetings of members, Board of Directors and committee of directors, or partners, as the case may be, of the corporate debtor;