Section 2(1)(a) in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016

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Union of India - Subsection

Section 2(1)(a) in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016

(a)[ "assignment" means any assignment of an insolvency professional as interim resolution professional, resolution professional, liquidator, bankruptcy trustee, authorised representative or in any other role under the Code; [Substituted by Notification F. No. IBBI/2019-20/GN/REG045, dated 23.7.2019 (w.e.f. 23.11.2016).]

(aa)"authorisation for assignment" means an authorisation to undertake an assignment, issued by an insolvency professional agency to an insolvency professional, who is its professional member, in accordance with its bye-laws;

(ab)"Bar Council" means a Bar Council constituted under the Advocates Act, 1961 (25 of 1961);]

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Union of India - Subsection

Section 2(1)(a) in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016