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[Cites 0, Cited by 0] [Section 39B] [Entire Act]

Union of India - Subsection

Section 39B(2) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(2)The committee shall make a best estimate of the value of the liquid assets available to meet the liquidation costs, as estimated in sub-regulation (1).