Section 3(1)(b) in Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudicating Authority) Rules, 2019

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

(b)"Advisory Committee" means the Committee constituted by the appropriate regulator in accordance with clause (c) of rule 5 of these rules;

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