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[Cites 0, Cited by 0] [Section 36B(1)] [Section 36B] [Entire Act]

Union of India - Subsection

Section 36B(1)(b) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(b)every prospective resolution applicant who has contested the decision of the resolution professional against its non-inclusion in the provisional list.