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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(H) in Insolvency and Bankruptcy Board of India (Annual Report) Rules, 2018

(H)An assessment of the effectiveness and the efficiency of the Board in terms of its objectives and mandate keeping in view its resources, duties and powers:
(I)An assessment of performance of the Governing Board and its vision, policies and programmes for the following year: