Section 21(4)(ii) in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019

[Cites 0, Cited by 0] [Section 21(4)] [Section 21] [Entire Act]

(ii)creditors to cast vote in person, through a proxy, by electronic means or by electronic proxy, as the case may be.

Legal Document View