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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(7) in Board For Industrial And Financial Reconstruction Regulations, 1987

(7)A reference declined to be registered shall be deemed not to have been made.] [ Substituted by BIFR (Amendment) Regulations, 1994, for Sub-Regulations (4), (5), (6) and (7).]