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Government Panel invites suggestions/comments from stakeholders about the provisions of the Insolvency and Bankruptcy Code and the Rules and Regulations notified there under- (Press Information Bureau) (14 Dec 2017)

MANU/PIBU/1454/2017

Company

In the First Meeting of the Insolvency Law Committee, held on 08th December, 2017, under the Chairmanship of the Secretary, Ministry of Corporate Affairs (MCA), Shri Injeti Sriniwas, it was decided to invite suggestions/comments from stakeholders about the provisions of the Insolvency and Bankruptcy Code and the Rules and Regulations notified thereunder. The Comments/suggestions along with brief justification may be sent through the online facility available on MCA website upto 10th January, 2018. It is requested that comments/suggestions be provided through this online facility only.

The Government of India had constituted the Insolvency Law Committee vide order dated 16.11.2017 to take stock of the functioning and implementation of the Insolvency and Bankruptcy Code, identify the issues that may impact the efficiency of the Corporate Insolvency Resolution and the Liquidation Framework prescribed under the Code, and make suitable recommendations to address such issues, enhance efficiency of the processes prescribed and the effective implementation of the Code.

Tags : SUGGESTIONS   STAKEHOLDERS   BANKRUPTCY CODE  

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