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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(3) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

(3)Where the liquidator informs the secured creditor of a person willing to buy the secured asset under subregulation (2), the secured creditor shall sell the asset to such person.