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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in Insolvency and Bankruptcy Board of India (Mechanism for Issuing Regulations) Regulations, 2018

(3)The Board shall consider the public comments received and upload the same on its website along with a general statement of its response on the comments, not later than the date of notification of regulations.