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[Cites 0, Cited by 0] [Section 54O(4)] [Section 54O] [Entire Act]

Union of India - Subsection

Section 54O(4)(e) in Insolvency And Bankruptcy Code, 2016

(e)in computing the relevant time or the period for avoidable transactions, the time-period for the duration of the pre-packaged insolvency resolution process shall also be included, notwithstanding anything to the contrary contained in sections 43, 46 and 50.