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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(3)After the roll call, the resolution professional shall inform the participants of the names of all persons who are present for the meeting and confirm if the required quorum is complete.