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[Cites 0, Cited by 0] [Section 35A(4)] [Section 35A] [Entire Act]

Union of India - Subsection

Section 35A(4)(b) in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017

(b)where a period of less than eleven days is left for submission of submission of resolution plans under sub-regulation (2).