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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3)(a) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019

(a)circulate the minutes of the meeting by electronic means to all participants of the meeting within forty-eight hours of the conclusion of the meeting, and