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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(3)(f) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(f)to ensure that participants attending the meeting through audio and visual means are able to hear and see, if applicable, the other participants clearly during the course of the meeting: