Section 35A(4) in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017
(4)The timelines specified under this regulation shall not apply to an ongoing fast track corporate insolvency resolution process-(a)where a period of less than twenty-two days is left for submission of resolution plans under sub-regulation (1);(b)where a period of less than eleven days is left for submission of submission of resolution plans under sub-regulation (2).
