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 243(2)] [Section 243] [Entire Act]

Union of India - Subsection

Section 243(2)(vi) in Insolvency And Bankruptcy Code, 2016

(vi)any person appointed to any office under or by virtue of any repealed enactment shall continue to hold such office until such time as may be prescribed; and