Legal Document View

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
[Cites 0, Cited by 0] [Section 21(6)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(6)(a) in Insolvency And Bankruptcy Code, 2016

(a)authorise the trustee or agent to act on his behalf in the committee of creditors to the extent of his voting share;