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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(1)(c) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017

(c)a sale statement in respect of all assets containing
(i)the realized value;
(ii)cost of realization, if any;
(iii)the manner and mode of sale;
(iv)an explanation for the shortfall, if the value realized is less than the value assigned by the registered valuer in the report of the valuation of assets under section 59(3)(b)(ii) or Regulation 3(1)(b)(ii), as the case may be;
(v)the person to whom the sale is made; and
(vi)any other relevant details of the sale.