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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(5) in Insolvency And Bankruptcy Code, 2016

(5)The term of the interim resolution professional [shall continue till the date of appointment of the resolution professional under section 22] [Substituted 'shall not exceed thirty days from date of his appointment' by Act No. 26 of 2018, dated 17.8.2018.].