| 1 |
Composition of Governing Board of IBBI |
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| 2 |
Graduate Insolvency Programme and IBBI Chair at Indian Institute of Corporate Affairs |
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| 3 |
Draft Regulations for Insolvency Resolution Process for Personal Guarantors to Corporate Debtors |
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| 4 |
Bankruptcy Process for Personal Guarantors to Corporate Debtors: Discussion Paper along with Draft Rules and Regulations
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| 5 |
Corporate Insolvency Resolution Process: Discussion Paper along with Draft Regulations |
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| 6 |
Corporate Liquidation Process: Discussion Paper along with Draft Regulations |
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| 7 |
Operationalisation of the Insolvency and Bankruptcy Fund |
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| 8 |
Framework for Dealing with Irregular Transactions |
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| 9 |
Insolvency Professionals: Discussion paper along with draft IBBI (Insolvency Professionals) (Amendment) Regulations, 2019 |
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| 10 |
Amendment to Insolvency Professional Agencies and Information Utilities Regulations |
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| 11 |
Status Notes: |
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A(i) | Corporate Insolvency Resolution Process
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A(ii) | Liquidation Process |
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B. | Voluntary Liquidation Process
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C. | Service Providers
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D. |
Limited Insolvency Examination and Valuation Examinations
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E. | Evolving Insolvency Jurisprudence- December, 2018 to February, 2019
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