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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3)(iv) in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016

(iv)contravening provisions of the Code inviting action in accordance with sections 71 or 187 of the Code;