Section 36A(3) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(3)The Form G in the Schedule shall -(a)state where the detailed invitation for expression of interest can be downloaded or obtained from, as the case may be; and(b)provide the last date for submission of expression of interest which shall not be less than fifteen days from the date of issue of detailed invitation.
