Section 47(2)(b) in Insolvency And Bankruptcy Code, 2016

[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(2)(b) in Insolvency And Bankruptcy Code, 2016

(b)liquidator or the resolution professional, as the case may be, after having sufficient information or opportunity to avail information of such transactions did not report such transaction to the Adjudicating Authority,

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Union of India - Subsection

Section 47(2)(b) in Insolvency And Bankruptcy Code, 2016