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 41] [Entire Act] Union of India - Subsection Section 41(5) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017 (5)The Disciplinary Committee shall dispose of the show-cause notice by a reasoned order in adherence to principles of natural justice.
