Section 12(2)(a) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

(a)the nature and seriousness of the alleged contraventions, including whether it was deliberate, reckless or negligent on the part of the notice;

Legal Document View