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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(4) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019

(4)The resolution professional shall convene a meeting of creditors on a request by creditors having thirty-three percent of voting share of creditors.