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 58] [Entire Act] State of Punjab - Subsection Section 58(7) in The Punjab Insolvency Rules (7)Removal of a member. - Any member of a Committee may be removed by a resolution at any meeting of the creditors of which seven days notice has been given stating the object of the meeting.
