Section 30 in Board For Industrial And Financial Reconstruction Regulations, 1987
30. The Board shall consider the suggestions and objections received from the sick industrial company, the operating agency or, as the case may be, from the transferee [* * *] company and any other [* * *] [ Certain words omitted by BIFR (Amendment) Regulations, 1994.] company concerned in the amalgamation and from any shareholder, creditor, or employee, of such industrial companies.
