Section 24(2)(b) in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(b) in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016

(b)suspension of the professional member for a certain period of time;

(ba)[ cancellation of authorisation for assignment;] [Inserted by Notification F. No. IBBI/2019-20/GN/REG043, dated 23.7.2019 (w.e.f. 21.11.2016).]