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[Cites 0, Cited by 0] [Section 54K(7)] [Section 54K] [Entire Act]

Union of India - Subsection

Section 54K(7)(a) in Insolvency And Bankruptcy Code, 2016

(a)the basis for evaluation of resolution plans for the purposes of sub-section (9), as approved by the committee of creditors subject to such conditions as may be specified; and