Section 239(2)(z) in Insolvency And Bankruptcy Code, 2016

[Cites 0, Cited by 0] [Section 239(2)] [Section 239] [Entire Act]

Union of India - Subsection

Section 239(2)(z) in Insolvency And Bankruptcy Code, 2016

(z)the manner of dealing with the surplus under sub-section (4) of section 170;

(za)the form and the manner of proof of debt under clause (c) of sub-section (2) of section 171;

(zb)the manner of receiving dividends under sub-section (7) of section 171;

(zc)the particulars which the notice shall contain under sub-section (2) of section 176;

(zd)the salaries and allowances payable to, and other terms and conditions of service of, the Chairperson and members of the Board under sub-section (5) of section 189;

(ze)the other functions of the Board under clause (u) of sub-section (1) of section 196;

(zf)the other funds under clause (c) of sub-section (1) of section 222;

(zg)the other purposes for which the fund shall be applied under clause (d) of sub-section (2) of section 222;

(zh)the form in which annual statement of accounts shall be prepared under sub-section (1) of section 223;

(zi)the purpose for which application for withdrawal of funds may be made under sub-section (3) of section 224;

(zj)the manner of administering the fund under sub-section (4) of section 224;

(zk)the manner of conducting insolvency and liquidation proceedings under section 227;

(zl)the form and the time for preparing budget by the Board under section 228;

(zm)the form and the time for preparing annual report under sub-section (1) of section 229;

(zn)the time up to which a person appointed to any office shall continue to hold such office under clause (vi) of sub-section (2) of section 243.

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Union of India - Subsection

Section 239(2)(z) in Insolvency And Bankruptcy Code, 2016