Citation Codes Equivalent Citations citation codes Case Number (IB)-531(PB)/2017 Attorney(S) Acts Section 27(1) of the State Bank of India Act, 1955 and M m. ND. (IB)-531(PB)/2017 5mg Bank of India v4 ARGL Limited Page 3 126 Extracts of Regulation 76 and 77 of the State Bank of India General Regulations, 1955 (Annexure *2 8:, 3). Rule 4 (2) of thc Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 read with Section 7 of IBC. Rule 4 (1) of thc Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 read with Section 7 (2) Section 27 of the State Bank of India General Regulations, 1955 provisions of Section 7 [2) and Section 7 (5) Section 27 of the Bank of India Act, 1955 provisions of Section l4 (l) (a), (b), (c) 86 (d) Sections 15, 17, l8, 19, 20 Sn 21 of IBC. COMPANIES ACT 1956 Security Interest Act, 2002; (d1 sub section 2 of Section 7 Section 7 (3) (b) of the Code. sub rule l of Rule 4 See more information ... Smart Summary Please sign up to generate summary. JUDGMENT State Bank of India v. ARGL Limited