Section 6(2)(b) in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

(b)employ fair, reasonable, just, and non-discriminatory practices for the enrolment and regulation of its professional members;

Legal Document View