Section 13(1)(g) in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016

[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

(g)perform duties as quickly and efficiently as reasonable, subject to the timelines under the Code;

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