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

Union of India - Subsection

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

(a)circulate the minutes of the meeting by electronic means to all members of the committee and the authorised representative, if any, within forty-eight hours of the conclusion of the meeting; and