Select
Inconsistency, if any, between the provisions within the regulations (intra regulations)
Inconsistency, if any, between the provisions in different regulations (inter regulations)
Inconsistency, if any, between the provisions in the regulations with those in the rules
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
Any difficulty in implementation of any of the provisions in the regulations
Any provision that should have been provided in the regulations, but has not been provided
Any provision that has been provided in the regulations, but should not have been provided
Comment Area should not be blank
Discussion paper on amendments to Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Process) Regulations, 2016
DISCUSSION PAPER