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PRESS RELEASE
Invitation of Public Comments: Regulations notified under the Insolvency and Bankruptcy Code, 2016
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Corporate Debtor
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Insolvency Professional
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Personal Guarantor to a Corporate Debtor
Proprietorship firms
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Select Regulation :
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IBBI (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016
IBBI (Insolvency Professional Agencies) Regulations, 2016
IBBI (Insolvency Professionals) Regulations, 2016
IBBI (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
IBBI (Liquidation Process) Regulations, 2016
IBBI (Information Utilities) Regulations, 2017
IBBI (Fast Track Insolvency Resolution for Corporate Persons) Regulations, 2017
IBBI (Inspections and Investigations) Regulations, 2017
IBBI (Voluntary Liquidation Process) Regulations, 2017
IBBI (Mechanism for Issuing Regulations) Regulations, 2018
IBBI (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019
IBBI (Bankruptcy Process for Personal Guarantors to Corporate Debtors) Regulations, 2019
IBBI (Pre-packaged Insolvency Resolution Process) Regulations, 2021
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Inconsistency, if any, between the provisions within any regulations (intra-regulations)
Inconsistency, if any, between the provisions in different regulations (inter-regulations)
Inconsistency, if any, between the provisions in any regulations with those in the rules
Inconsistency, if any, between the provisions in any regulations with those in the Code
Inconsistency, if any, between the provisions in any regulations with those in any other law
Any difficulty in implementation of any of the provisions in any regulations
Any provision that should have been provided in any regulations, but has not been provided
Any provision that has been provided in any regulations, but should not have been provided
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