Section 29(2) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(2)A sale of assets under this Regulation shall require the [approval of the committee by a vote of sixty-six per cent of voting share of the members] [Substituted 'approval of the committee' by Notification No. IBBI/2018-19/GN/REG031, dated 3.7.2018 (w.e.f 30.11.2016).].
