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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(c) in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016

(c)inform the Board, within seven days, when an individual joins as its director or partner, as the case may be, in Form F of the Second Schedule along with a fee of two thousand rupees;
(ca)pay to the Board, a fee calculated at the rate of 0.25 percent of the turnover from the services rendered by it in the preceding financial year, on or before the 30th of April every year, along with a statement in Form G of the Second Schedule; and]
(cb)[ submit to the Board, by 15th day of October every year, a compliance in Form H, for the preceding financial year: [Inserted by Notification No. IBBI/2019-20/GN/REG049, dated 25.10.2019 (w.e.f. 23.11.2016).]