Legal Document View

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
[Cites 0, Cited by 0] [Section 167(3)] [Section 167] [Entire Act]

Union of India - Subsection

Section 167(3)(d) in Insolvency And Bankruptcy Code, 2016

(d)require any person to surrender to the bankruptcy trustee any property of the bankrupt held as security for the purposes of the transaction.