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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4)(b) in Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016

(b)by an appropriate electronic means to the email address provided by the insolvency professional agency to the Board.