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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3)(a) in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019

(a)circulate the minutes of the meeting by electronic means to all participants of the meeting within forty-eight hours of the conclusion of the meeting, and