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[Cites 0, Cited by 0] [Section 148] [Entire Act]

Union of India - Subsection

Section 148(3) in Insolvency And Bankruptcy Code, 2016

(3)A bankruptcy trustee who has completed the administration of the bankruptcy process shall be released of his duties with effect from the date on which the committee of creditors approves the report of the bankruptcy trustee under section 137.