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[Cites 0, Cited by 0] [Section 240(2)] [Section 240] [Entire Act]

Union of India - Subsection

Section 240(2)(o) in Insolvency And Bankruptcy Code, 2016

(o)the persons who shall comprise the committee of creditors, the functions to be exercised such committee and the manner in which functions shall be exercised under the proviso to sub-section (8) of section 21;