Section 24(3)(ii) in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016

[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

(ii)contravening provisions of the Code in a manner which is actionable in accordance with sections 70(2) or 185 of the Code;

Legal Document View