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[Cites 0, Cited by 0] [Section 36A(3)] [Section 36A] [Entire Act]

Union of India - Subsection

Section 36A(3)(b) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(b)provide the last date for submission of expression of interest which shall not be less than fifteen days from the date of issue of detailed invitation.