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[Cites 0, Cited by 0] [Section 131(7)] [Section 131] [Entire Act]

Union of India - Subsection

Section 131(7)(b) in THE FINANCE ACT, 2021

(b)constitution of a committee which shall consist of a chairperson who has been a judge of a High Court or the chairperson of a tribunal and such independent experts not exceeding two as the Board may appoint, to consider representations, if any, that may be made by members and creditors referred to in clause (a) in respect of the intended reduction and to submit its recommendations to the Board; and