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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(e) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

(e)filing of, and developments in applications for avoidance of transactions in accordance with Chapter III of Part II of the Code; and