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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(b) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(b)be published -
(ba)[ state where claim forms can be downloaded or obtained from, as the case may be; [Inserted by Notification No. IBBI/2018-19/GN/REG031, dated 3.7.2018 (w.e.f 30.11.2016).]
(i)in one English and one regional language newspaper with wide circulation at the location of the registered office and principal office, if any, of the corporate debtor and any other location where in the opinion of the interim resolution professional, the corporate debtor conducts material business operations;
(ii)on the website, if any, of the corporate debtor; and
(iii)on the website, if any, designated by the Board for the purpose,
(bb)offer choice of three insolvency professionals identified under regulation 4A to act as the authorised representative of creditors in each class; and]