Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31A] [Entire Act] Union of India - Subsection Section 31A(7) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 (7)The liquidator shall chair the meetings of consultation committee and record deliberations of the meeting.
