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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(8) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(8)The Board may suo motu remove or terminate the services of the managing director, if it deems fit, in the interest of stakeholders of the insolvency resolution process or in the public interest, after giving a reasonable opportunity of being heard.