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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(3)(b) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(b)to ensure availability of proper video conferencing or other audio and visual equipment or facilities for providing transmission of the communications for effective participation of the participants at the meeting;