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[Cites 0, Cited by 0] [Section 226(1)] [Section 226] [Entire Act]

Union of India - Subsection

Section 226(1)(c) in Insolvency And Bankruptcy Code, 2016

(c)that circumstances exist which render it necessary in the public interest so to do, the Central Government may, by notification, supersede the Board for such period, not exceeding six months, as may be specified in the notification.