Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2) in Insolvency And Bankruptcy Code, 2016

(2)The liquidator shall have the power to consult any of the stakeholders entitled to a distribution of proceeds under section 53:Provided that any such consultation shall not be binding on the liquidator:Provided further that the records of any such consultation shall be made available to all other stakeholders not so consulted, in a manner specified by the Board.