Section 12(2) in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016
(2)[ A person eligible under sub-regulation (1) may make an application for recognition as an insolvency professional entity to the Board in Form C of the Second Schedule along with an application fee of fifty thousand rupees.] [Substituted by Notification No. IBBI/2018-19/GN/REG036, dated 11.10.2018 (w.e.f. 23.11.2016).]
