Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 18 in Insolvency and Bankruptcy Board of India (Procedure for Governing Board Meetings) Regulations, 2017 18. Relaxation. - The Governing Board may relax any of these regulations in case of exigencies warranting such relaxation.
