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 50] [Entire Act] Union of India - Subsection Section 50(4) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017 (4)The Internal Complaints Committee may evolve its own procedure for dealing with complaints received by it.
