Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(3) in Board For Industrial And Financial Reconstruction Regulations, 1987

(3)On receipt of a report in Form D or, as the case may be, in Form DD, the same shall be submitted through the Secretary, to the Chairman for assigning the case to a Bench for dealing with the same in accordance with the provisions of the Act.] [ Added by BIFR (Amendment) Regulations, 1994.]