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 194] [Entire Act] Union of India - Subsection Section 194(2) in Insolvency And Bankruptcy Code, 2016 (2)The Board may appoint such other officers and employees as it considers necessary for the efficient discharge of its functions in such manner as may be specified.
