Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(2) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017 (2)Notwithstanding the provisions of subsection (1), the corporate person shall continue to exist until it is dissolved under section 59(8).
