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[Cites 0, Cited by 0] [Section 196(1)] [Section 196] [Entire Act]

Union of India - Subsection

Section 196(1)(q) in Insolvency And Bankruptcy Code, 2016

(q)specify mechanism for redressal of grievances against insolvency professionals, insolvency professional agencies and information utilities and pass orders relating to complaints filed against the aforesaid for compliance of the provisions of this Code and the regulations issued hereunder;