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[Cites 0, Cited by 0] [Section 36A(2)] [Section 36A] [Entire Act]

Union of India - Subsection

Section 36A(2)(i) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(i)in one English and one regional language newspaper with wide circulation at the location of the registered office and principal office, if any, of the corporate debtor and any other location where in the opinion of the resolution professional, the corporate debtor conducts material business operations;