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

Union of India - Subsection

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

(b)state the ineligibility norms under section 29A to the extent applicable for prospective resolution applicants;