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

Union of India - Subsection

Section 54L(4)(b) in Insolvency And Bankruptcy Code, 2016

(b)terminating the pre-packaged insolvency resolution process and passing a liquidation order in respect of the corporate debtor as referred to in sub-clauses (i), (ii) and (iii) of clause (b) of sub-section (1) of section 33; and