Legal Document View

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
[Cites 0, Cited by 0] [Section 41(7)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(7)(d) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(d)a reference to the Board to take any action under section 220(5). (8) The order passed under sub-regulation (7) shall not become effective until thirty days have elapsed from the date of issue of the order, unless the Disciplinary Committee states otherwise in the order along with the reasons for the same.