Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] Union of India - Subsection Section 14(4) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017 (4)The Board shall scrutinise the claims and prepare a list of valid claims within 30 days of the last date for receipt of claims.
