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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in Insolvency and Bankruptcy Board of India (Engagement of Research Associates and Consultants) Regulations, 2017

(1)A selected candidate shall be engaged as Research Associates or Consultants on contractual basis for not less than six months and not more two years.