Citation Codes Equivalent Citations citation codes Case Number CP(IB)342of2020 Disposition NA Acts SECTION 7 INSOLVENCY AND BANKRUPTCY CODE 2016 COMPANIES ACT 1956 C.P. (1B) No. 342/NCLT/AHM/2020 (1) Subject to provisions of sub-Section (2) and (3), sub-section (1) of Section 31 Section 13(2) of the SARFAESI Act, 2002. Section 13(1)(b) of the IB Code provisions of sub-section (1) Security Interest Act, 2002(54 of 2002), (iv) Rule 4 of the Insolvency and Bankruptcy Application to Adjudicating Authority Rules, 2016 (hereinafter referred provisions of Section 14(1) of IB Code IBBI/ IPA-002 /IP- N00776/2018-19/12375 to act as Interim Insolvency Resolution Professional under Section 13(1)(b) of the IB Code. See more information ... Smart Summary Please sign up to generate summary. JUDGMENT State Bank of India v. Steelco Gujarat Ltd