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[Cites 0, Cited by 0] [Section 196(1)] [Section 196] [Entire Act]

Union of India - Subsection

Section 196(1)(c) in Insolvency And Bankruptcy Code, 2016

(c)levy fee or other charges [for carrying out the purposes of this Code, including fee for registration and renewal] [Substituted 'for the registration' by Act No. 26 of 2018, dated 17.8.2018.] of insolvency professional agencies, insolvency professionals and information utilities;