Section 5A(1)(a) in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016

[Cites 0, Cited by 0] [Section 5A(1)] [Section 5A] [Entire Act]

(a)an individual shall be selected as managing director through an open advertisement in all editions of at least one national daily newspaper;

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