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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(4) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

(4)A Progress Report shall enclose a statement indicating any material change in expected realization of any property proposed to be sold, along with the basis for such change:Provided that this statement shall not be accessible to any person during the course of liquidation, unless permitted by the Adjudicating Authority.