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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(7) in Board For Industrial And Financial Reconstruction Regulations, 1987

(7)Where there are a large number of persons having common interest, the persons having common interest may select one or more persons for appearing in the proceedings on their behalf or for their benefit:Provided that intimation in this regard shall be sent to the Board within the time prescribed in sub-regulation (1) of this regulation.