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[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(5)(b) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(b)seek a vote of the members who did not vote at the meeting on the matters listed for voting, by electronic voting system in accordance with regulation 26 where the voting shall be kept open for at least twenty-four hours from the circulation of the minutes.