Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 147] [Entire Act] Union of India - Subsection Section 147(3) in Insolvency And Bankruptcy Code, 2016 (3)The Board shall, within ten days of the direction of the Adjudicating Authority under sub-section (2), recommenda bankruptcy trustee as a replacement.
