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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(b) in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016

(b)has completed a pre-registration educational course, as may be required by the Board, from an insolvency professional agency after his enrolment as a professional member; and