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[Cites 0, Cited by 0] [Section 12A(2)] [Section 12A] [Entire Act]

Union of India - Subsection

Section 12A(2)(g) in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016

(g)complies with requirements, as on the date of application, with respect to -
(i)payment of fee to the Agency and the Board;
(ii)filings and disclosures to the Agency and the Board;
(iii)continuous professional education; and
(iv)other requirements, as stipulated under the Code, regulations, circulars, directions or guidelines issued by the Agency and the Board, from time to time.