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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in Insolvency and Bankruptcy Board of India (Procedure for Governing Board Meetings) Regulations, 2017

(2)No business other than that for which the meeting has been convened shall be transacted at a meeting of the Governing Board, except with the permission of the Chairperson.