[Cites 0, Cited by 0]
[Section 16A]
[Entire Act]
Union of India - Subsection
Section 16A(8) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
| Number of creditors in the class | Fee per meeting of the committee (Rs.) |
| 10-100 | 15,000 |
| 101-1000 | 20,000 |
| More than 1000 | 25,000 |