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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(19) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(19)The Inquiry Officer may also allow the employee to produce new evidence, if it is of opinion that the production of such evidence is necessary in the interests of justice.