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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3)(vi) in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016

(vi)providing unequal or differential treatment to the disadvantage of a party which cannot be justified with reference to the interests of the insolvency resolution, liquidation or bankruptcy process; or