Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 25 in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017

25. Debt in foreign currency.

- The claims denominated in foreign currency shall be valued in Indian currency at the official exchange rate as on the liquidation commencement date.Explanation. - "The official exchange rate" is the reference rate published by the Reserve Bank of India or derived from such reference rates.