Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] Union of India - Subsection Section 8(7) in Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016 (7)The Disciplinary Committee shall endeavour to dispose of the show-cause notice within a period of six months of the assignment.
