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[Cites 0, Cited by 0] [Section 21(7)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(7)(b) in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019

(b)provide the login ID and the details of a facility for generating password for access to the electronic means for casting vote in a secure manner; and