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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(a) in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016

(a)has passed the Limited Insolvency Examination within twelve months before the date of his application for enrolment with the insolvency professional agency;