Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31A] [Entire Act] Union of India - Subsection Section 31A(3) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 (3)The liquidator may facilitate the stakeholders of each class to nominate their representatives for inclusion in the consultation committee.
