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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(1)An insolvency professional shall make a public announcement immediately on his appointment as an interim resolution professional.Explanation: 'Immediately' means not later than three days from the date of his appointment.