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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3)(i) in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019

(i)accounts maintained by the bankruptcy trustee showing the receipts and payments made during the period of the report, as well as cumulative receipts and payments made since the bankruptcy commencement date; and