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] [Entire Act] Union of India - Section Section 4 in Board For Industrial And Financial Reconstruction Regulations, 1987 4. Board's office .-(1) The Central Office of the Board shall be at Delhi. (2)The Central Office of the Board shall be open at such times as the Chairman may direct.
