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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

(2)The application seeking permission of the Adjudicating Authority under sub-regulation (1) shall-
(a)identify the asset;
(b)provide a value of the asset;
(c)detail the efforts made to sell the asset, if any; and
(d)provide reasons for such distribution.