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[Cites 0, Cited by 0] [Section 52(29)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(29)(e) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(e)the orders, if any, made by the Competent Authority and the Inquiry Officer in regard to the inquiry.