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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(2) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(2)The record of the proceedings in such cases shall include-
(a)a copy of the statement of imputations of lapses furnished to the employee;
(b)the defence statement, if any, of the employee; and
(c)the orders of the Competent Authority together with the reasons therefor.