Section 11 in Board For Industrial And Financial Reconstruction Regulations, 1987
11. Extension or abridgement of time .-Subject to the provisions of the Act, the time prescribed by these regulations or by an order of the Board, for doing any act,-
(a)may be extended by an order of the Board (whether it has already expired or not); or(b)may be abridged by an order of the Board, after giving notice to the concerned parties.
