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IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019
DISCUSSION PAPER
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Corporate Debtor
Personal Guarantor to a Corporate Debtor
Proprietorship firms
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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
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IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019 DISCUSSION PAPER