Section 38(3A) in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017
(3A)[ The committee shall, while approving the resolution plan under sub-section (4) of section 30, specify the amount payable from resources under the resolution plan for the purposes under sub-regulation (1) of regulation 37.] [Inserted by Notification No. IBBI/2017-18/GN/REG 025, dated 7.2.2018 (w.e.f. 14.6.2017)]
