Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 4 in Insolvency and Bankruptcy Board of India (Engagement of Research Associates and Consultants) Regulations, 2017 4. Functions of Research Associates and Consultants. - The Research Associates and Consultants engaged by the Board shall discharge such functions, as may be assigned to them by the Board.
