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[Cites 0, Cited by 0] [Section 236] [Entire Act]

Union of India - Subsection

Section 236(2) in Insolvency And Bankruptcy Code, 2016

(2)No Court shall take cognizance of any offence punishable under this Act, save on a complaint made by the Board or the Central Government or any person authorised by the Central Government in this behalf.