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[Cites 0, Cited by 0] [Section 61(4)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(4)(i) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(i)if the enhanced penalty which the Appellate Authority proposed to impose is a major penalty specified in regulation 51 and an inquiry as provided in regulation 52 has not already been held in the case, the Appellate Authority shall direct that such an inquiry be held in accordance with the provisions of regulation 52 and thereafter consider the record of the inquiry and pass such orders as it may deem proper; or