Section 42 in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
42. Appeal.
- An appeal may be preferred under section 211, within a period of thirty days of receipt of the order, in the manner prescribed in Part III of the [National Company Law Appellate Tribunal Rules, 2016] [Substituted 'National Company Law Tribunal Rules, 2016' by Notification No. IBBI/2017-18/GN/REG 029, dated 27.3.2018 (w.e.f. 31.3.2017).].
