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Union of India - Section
Section 15B in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
15B. The committee has recommended under regulation 39C as under:
| a. | Sale of corporate debtor as a going concern: | Yes / No |
| b. | Sale of business of corporate debtor as a goingconcern: | Yes / No |