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[Cites 0, Cited by 0] [Section 54L(4)] [Section 54L] [Entire Act]

Union of India - Subsection

Section 54L(4)(c) in Insolvency And Bankruptcy Code, 2016

(c)declaring that the pre-packaged insolvency resolution process costs, if any, shall be included as part of the liquidation costs for the purposes of liquidation of the corporate debtor.