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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4) in Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016

(4)The approval under sub-regulation (3)may require the insolvency professional agency to-
(a)discharge any pending obligations; or
(b)continue its functions till such time as may be specified, to enable the enrolment of its members with another insolvency professional agency.