Section 21(4)(a) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

(a)state the process and manner for voting by electronic means and the time schedule, including the time period during which the votes may be cast:

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