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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3)(b) in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016

(b)a gross violation of the Code, rules, regulations and guidelines issued thereunder, bye-laws or directions given by the Governing Board which renders him not a fit and proper person to continue acting as an insolvency professional.