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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2)(d) in Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016

(d)the provisions of the Code, rules, regulations or guidelines thereunder allegedly violated, or the manner in which the public interest is allegedly affected;