Section 11(1)(f) in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

(f)if the bankruptcy process cost exceeds the estimated cost provided in the preliminary report, along with reasons for the same.

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