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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(3)(d) in Insolvency And Bankruptcy Code, 2016

(d)intangible assets including but not limited to intellectual property, securities (including shares held in a subsidiary of the corporate debtor) and financial instruments, insurance policies, contractual rights;