Home
Sitemap
Skip to Main Content
Screen Reader Access
A-
A
A+
A
A
English
Hindi/हिन्दी
Toggle navigation
IBBI
ABOUT US
ABOUT IBBI
IBBI GOVERNING BOARD
BOARD MEETINGS
ORGANIZATIONAL STRUCTURE
DISCIPLINARY COMMITTEE
IBBI ADVISORY COMMITTEES
IBBI TECHINICAL COMMITTEE
SENIOR OFFICERS
INTERNAL COMPLAINTS COMMITTEE
LEGAL FRAMEWORK
ACT
RULES
REGULATIONS
CIRCULARS
NOTIFICATIONS
GUIDELINES
By Other Authorities
SERVICE PROVIDER
INSOLVENCY PROFESSIONALS (IPs)
INSOLVENCY PROFESSIONAL AGENCIES (IPAs)
INFORMATION UTILITIES (IUs)
INSOLVENCY PROFESSIONAL ENTITIES
REGISTERED VALUER ORGANISATIONS (RVOs)
REGISTERED VALUER
EXAMINATION
LIMITED INSOLVENCY EXAMINATION
VALUATION EXAMINATION
MEDIA
PRESS RELEASES
MEDIA COVERAGE
EVENTS
PAST EVENTS
UPCOMING EVENTS
RESOURCES
SPEECHES
REPORTS
INTERVIEWS
ARTICLES
VIDEOs
VIDEO LECTURES
IPA/RVO
NICCO CORPORATION LTD - PUBLIC NOTICE OF COMMENCEMENT OF CORPORATE INSOLVENCY RESOLUTION PROCESS
INNOVENTIVE INDUSTRIES LTD - PUBLIC NOTICE OF COMMENCEMENT OF CORPORATE INSOLVENCY RESOLUTION PROCESS
SYNERGY DOORAY AUTOMOTIVE LTD - PUBLIC NOTICE OF COMMENCEMENT OF CORPORATE INSOLVENCY RESOLUTION PROCESS
PUBLICATION
ORDERS
SUPREME COURT
HIGH COURTs
NCLAT
NCLT
DRAT
DRTs
IBBI
IPA/RVO
PUBLIC COMMENTS
GENERAL FEEDBACK
COMMENTS on COMMENTS
DISCUSSION PAPER – MSME
CONTACT US
Discussion Paper on MSME Registration and Disclosure Framework under CIRP
DISCUSSION PAPER
Place Comments
Name :
Date should not be blank
You can not enter future date
Email ID:
Email should not be blank
Email is not valid
Select Stakeholder :
Select
Corporate Debtor
Personal Guarantor to a Corporate Debtor
Proprietorship firms
Partnership firms
Creditor to a Corporate Debtor
Insolvency Professional
Insolvency Professional Agency
Insolvency Professional Entity
Academics
Investor
Others
Stakeholder should not be blank
Select Kind of Comments :
Select
General
Specific
Kind of Comments should not be blank
Select Comment Option :
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
Write Comment :
Write Comment should not be blank
Select Para
1.4
Para should not be blank
Write Comment :
Write Comment should not be blank
Enter Image Text:
Please Enter Image Text:
More Comments
Submit
Cancel
Discussion Paper on MSME Registration and Disclosure Framework under CIRP
DISCUSSION PAPER