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[Cites 0, Cited by 0] [Section 210] [Entire Act]

Union of India - Subsection

Section 210(2) in Insolvency And Bankruptcy Code, 2016

(2)On receipt of the application under sub-section (1), the Board may, on being satisfied that the application conforms to all requirements specified under sub-section (1), grant a certificate of registration to the applicant or else, reject, by order, such application.