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[Cites 0, Cited by 0] [Section 36B] [Entire Act]

Union of India - Subsection

Section 36B(2) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(2)The request for resolution plans shall detail each step in the process, and the manner and purposes of interaction between the resolution professional and the prospective resolution applicant, along with corresponding timelines.