Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(2)The committee may reduce the notice period from five days to such other period of not less than twenty-four hours, as it deems fit:Provided that the committee may reduce the period to such other period of not less than forty-eight hours if there is any authorised representative.]