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[Cites 0, Cited by 0] [Section 30A(2)] [Section 30A] [Entire Act]

Union of India - Subsection

Section 30A(2)(a) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(a)towards estimated expenses incurred on or by the interim resolution professional for purposes of regulation 33, till the date of filing of the application under clause (a) of sub-regulation (1); or