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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016

(2)The Board shall, either on its own or through a designated agency, conduct a `Limited Insolvency Examination' to test the knowledge and application of knowledge of individuals in the areas of insolvency, bankruptcy and allied subjects.