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DISCUSSION PAPER - PROCESS DIVISION AUGUST 2025
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Measures to enhance integrity of the Corporate Insolvency Resolution Process
DISCUSSION PAPER
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Corporate Debtor
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Inconsistency, if any, between the provisions within the regulations (intra regulations)
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Inconsistency, if any, between the provisions in the regulations with those in the Code
Inconsistency, if any, between the provisions in the regulations with those in any other law
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Measures to enhance integrity of the Corporate Insolvency Resolution Process
DISCUSSION PAPER