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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(b) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

(b)"Code" means the Insolvency and Bankruptcy Code, 2016;
(ba)[ "consultation committee" means the stakeholdersÂ’ consultation committee constituted under sub-regulation (1) of regulation 31A;] [Inserted by Notification No. IBBI/2019-20/GN/REG047, dated 25.7.2019 (w.e.f. 15.12.2016).]