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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(c) in Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016

(c)[ pay an annual fee of five lakh rupees to the Board, within fifteen days from the date of commencement of the financial year: [Substituted by Notification No. IBBI/2019-20/GN/REG044, dated 23.7.2019 (w.e.f. 21.11.2016).]