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[Cites 0, Cited by 0] [Section 30A(1)] [Section 30A] [Entire Act]

Union of India - Subsection

Section 30A(1)(b) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(b)after the constitution of the committee, by the applicant through the interim resolution professional or the resolution professional, as the case may be: