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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(e) in Insolvency and Bankruptcy Board of India (Mechanism for Issuing Regulations) Regulations, 2018

(e)a statement carrying norms advocated by international standard setting agencies and the international best practices, if any, relevant to the proposed regulation;