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[Cites 0, Cited by 0] [Section 52(12)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(12)(c) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(c)be supplied with copies of statements or witnesses to be relied upon, if any, recorded earlier and the Inquiry Officer shall furnish such copies not later than three days before the commencement of the examination of the witnesses by the Inquiry Officer;