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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4)(v) in The Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016

(v)affirm that I am eligible to be appointed as a resolution professional in respect of the corporate debtor in accordance with the provisions of the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016;