| Sr. No. | Subject | Agenda | Decision | |
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| 1 | Revision of Compliance Certificate (Form-H) under CIRP Regulations |
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| 2 | Proposal for rationalisation of validity period of the Limited Insolvency Examination |
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| 3 | Composition of Governing Board of IBBI |
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| 4 | Status Note on Corporate Insolvency Resolution Process |
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| 5 | Status Note on Voluntary Liquidation Process |
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| 6 | Status Note on Service Providers |
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| 7 | Status Note on Limited Insolvency Examination and Valuation Examinations |
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| 8 | Status Note on evolving jurisprudence under the Insolvency and Bankruptcy Code, 2016 for the period from December, 2024 to February 2025 |
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| 9 | Status Note on Individual Insolvency and Bankruptcy Processes |
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| 10 | Status Note on Liquidation Process |
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