Disclosure under regulation 4(3) of the Insolvency and Bankruptcy Board of India (Mechanism for Issuing Regulations) Regulations, 2018.
Date |
Subject/Description |
Discussion Paper |
Comments of the Board |
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19th November, 2024 |
Discussion Paper Monitoring Committee under CIRP |
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19th November, 2024 |
Discussion Paper on Review of Grievance Redressal and Enforcement Framework and Rationalisation of Timelines Regarding Authorisation for Assignment |
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19th November, 2024 |
Discussion Paper on amendments to Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 and Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017. |
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7th November, 2024 |
Discussion Paper on Issues Related to Real Estate |
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4th November, 2024 |
Discussion Paper on Mediation by the operational creditors (OCs) before approaching Adjudicating Authority (AA) for filing Section 9 application |
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23rd August, 2024 |
Discussion Paper on MSME Registration and Disclosure Framework under CIRP |
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19th June, 2024 |
Discussion paper on amendments to Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Process) Regulations, 2016 |
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10th June, 2024 |
Discussion paper on Reducing Compliance by Review of CIRP Forms submitted by Insolvency Professionals (IPs) to IBBI |
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10th May, 2024 |
Discussion paper on “Strengthening the process of issuance of record of default by Information Utility” |
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06th November, 2023 |
Discussion Paper Real Estate Related Proposals-CIRP & Liquidation |
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01st November, 2023 |
Discussion Paper on amendments to CIRP Regulations |
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20th October, 2023 |
Discussion Paper on Strengthening the Liquidation Process |
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20th October, 2023 |
Discussion paper – Rationalisation of the Regulatory Framework for Enhancing the Effectiveness of Insolvency Professional Entities in Insolvency Resolution Process |
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05th October, 2023 |
Discussion Paper - Streamlining the Voluntary Liquidation Process, October, 2023 |
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27th September, 2023 |
Discussion paper on appointment of RP, sharing of report prepared by the RP with the debtor and the creditor, and mandating summoning of meeting of the creditors |
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27th June, 2023 |
Discussion Paper on measures for increasing the possibility of resolution, value of resolution plan and enabling timely resolution |
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7th June, 2023 |
Discussion Paper: Simplification of Enrolment and Registration Process for Ease of Entry in the Insolvency Profession |
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27th June, 2022 |
Discussion paper on changes in the corporate insolvency resolution process to reduce delays and improve the resolution value. |
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24th June, 2022 |
Discussion Paper on Financial Self-Sufficiency of the Insolvency and Bankruptcy Board of India |
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14th June, 2022 |
Discussion Paper on enabling entities to become insolvency professional |
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14th June, 2022 |
Discussion Paper on Liquidation Process |
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09th June, 2022 |
Discussion Paper on Remuneration of an Insolvency Professional. |
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06th May, 2022 |
Discussion paper on the Regulations notified under the Insolvency and Bankruptcy Code, 2016 |
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13th April, 2022 |
Consultation paper on issues related to reducing delays in the corporate insolvency resolution process |
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08th April, 2022 |
Discussion Paper on "Enhancing effectiveness of Information Utility" |
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31st March, 2022 |
Discussion Paper on Review of Redressal and Enforcement Mechanism. |
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15th February, 2022 |
Discussion paper on Engagement and appointment of ‘professionals’ in a corporate insolvency resolution process. |
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1st February, 2022 |
Discussion paper on Public comments: Discussion Paper – Voluntary Liquidation Process Feb 2022 |
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23th December, 2021 |
Discussion paper on proposed changes to the Corporate Insolvency Resolution and Liquidation Framework under Insolvency and Bankruptcy Code, 2016 |
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24th November, 2021 |
Discussion paper on Cross-Border Insolvency under Insolvency and Bankruptcy Code, 2016 |
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27th August, 2021 |
Discussion paper on Amendments to the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 |
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27th August, 2021 |
Discussion paper on Amendments to the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 |
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26th August, 2020 |
Discussion paper on Amendments to the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 |
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14th February 2020 |
Discussion paper on Amendments to the Insolvency and Bankruptcy Board of India (Corporate Insolvency Resolution Process) Regulations, 2016 |
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03rd November, 2019 |
Discussion Paper on Amendments to Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 |
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03rd November, 2019 |
Discussion paper on Amendments to the Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016. |
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12th May, 2019 |
Discussion paper on Amendments to the Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016. |
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08th May, 2019 |
Discussion paper on Insolvency Professional Agencies & Information Utilities Regulations |
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07th May, 2019 |
Discussion paper on Amendments to the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016. |
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26th April, 2019 |
Discussion Paper on Bankruptcy Process for Personal Guarantors to Corporate Debtors along with Draft Regulations |