Section 3(1)(a) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017

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Section 3(1)(a) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017

(a)a declaration from majority of

(i)the designated partners, if a corporate person is a limited liability partnership,

(ii)individuals constituting the governing body in case of other corporate persons,