Section 2(1)(g) in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017

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Union of India - Subsection

Section 2(1)(g) in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017

(g)"electronic means" means an authorized and secured computer programme which is capable of producing confirmation of sending communication to the participant entitled to receive such communication at the last electronic mail address provided by such participant and keeping record of such communication;

(ga)[ "evaluation matrix" mean such parameters to be applied and the manner of applying such parameters, as approved by the committee, for consideration of resolution plan for its approval'

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Union of India - Subsection

Section 2(1)(g) in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017