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[Cites 0, Cited by 0] [Section 36A(4)] [Section 36A] [Entire Act]

Union of India - Subsection

Section 36A(4)(a) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(a)specify the criteria for prospective resolution applicants, as approved by the committee in accordance with clause (h) of sub-section (2) of section 25;