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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2)(b) in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019

(b)the value of the asset is likely to deteriorate significantly if the sale is delayed; or