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[Cites 0, Cited by 0] [Section 36A(4)] [Section 36A] [Entire Act]

Union of India - Subsection

Section 36A(4)(d) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(d)not require payment of any fee or any non-refundable deposit for submission of expression of interest.