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[Cites 0, Cited by 0] [Section 98] [Entire Act]

Union of India - Subsection

Section 98(6) in Insolvency And Bankruptcy Code, 2016

(6)The Board shall send a communication within ten days of receipt of the direction under sub-section (5) either-
(a)confirming appointment of the nominated resolution professional; or
(b)rejecting appointment of the nominated resolution professional and recommend a new resolution professional.