Section 26(2)(c) 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 26(2)] [Section 26] [Entire Act]

(c)name of the professional member is included in any panel prepared by the Board for undertaking assignment.]

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