Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] Union of India - Subsection Section 17(2) in Insolvency and Bankruptcy Board of India (Procedure for Governing Board Meetings) Regulations, 2017 (2)Fifty percent of Members of the existing strength of the Committee shall constitute quorum for meetings of the Committee.
