Section 12 in Board For Industrial And Financial Reconstruction Regulations, 1987
12. Effect of non-compliance and application of Code of Civil Procedure .-(1) Failure to comply with any requirement of these regulations shall not invalidate the proceeding merely by reason of such failure, unless the Board is of the view that such failure has resulted in mis-carriage of justice.
(2)Subject to the provisions of sub-section (3) of section 13, where no specific provision has been made in these regulations, the Code of Civil Procedure, 1908 (5 of 1908), to the extent as may be deemed expedient by the Board, shall apply to the proceedings.
