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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(5) in Insolvency and Bankruptcy Board of India (Procedure for Governing Board Meetings) Regulations, 2017

(5)The meetings of the Governing Board shall ordinarily be held at its head office:Provided that the Governing Board may also hold meetings at its other offices or at any other place in India, whenever, in the opinion of the Governing Board, it is expedient to do so.