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[Cites 0, Cited by 0] [Section 35A] [Entire Act]

Union of India - Subsection

Section 35A(5) in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017

(5)The resolution professional shall publish brief particulars of the invitation in Form G of the Schedule:
(a)on the website, if any, of the corporate debtor; and
(b)on the website, if any designated by the Board for the purpose.]