Section 1 in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017
1. Short title and commencement.
(1)These Regulations may be called the Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017.(2)These Regulations shall come into force on 1st April, 2017.(3)These Regulations shall apply to the voluntary liquidation of corporate persons under Chapter V of Part II of the Insolvency and Bankruptcy Code, 2016.
