Section 13(3)(d) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017

[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

(d)a reference to the Board to take any action under sub-section (5) of section 220 or sub-section (2) of section 236; or

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