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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

Union of India - Subsection

Section 12A(7) in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016

(7)An applicant aggrieved of an order of rejection of his application by the Agency may appeal to the Membership Committee within seven days from the date of receipt of the order.