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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(a) in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016

(a)[ "Board" means the Insolvency and Bankruptcy Board of India established under section 188 of the Code;] [Inserted by Notification No. IBBI/2018-19/GN/REG35, dated 11.10.2018 (w.e.f. 21.11.2016).]
(aa)[] [Renumbered by Notification No. IBBI/2018-19/GN/REG35, dated 11.10.2018 (w.e.f. 21.11.2016).] "Code" means the Insolvency and Bankruptcy Code, 2016 (31 of 2016);