Section 29 in Board For Industrial And Financial Reconstruction Regulations, 1987
29. The Board shall publish or cause to be published short particulars concerning the draft scheme, by way of notification, in such daily newspapers and periodicals, as it may consider necessary, inviting suggestions and objections regarding the draft scheme, within such time as may be mentioned in the notification, from the shareholders, creditors and employees of the sick industrial company, the transferee [* * *] company as well as any other [* * *] [ Certain words omitted by BIFR (Amendment) Regulations, 1994.] company concerned in the amalgamation.
