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IBBI Clarifies Disciplinary Committee May Impose Monetary Penalty - (30 Jul 2021)

INSOLVENCY

Insolvency and Bankruptcy Board of India (IBBI) has issued a circular wherein it was clarified that the Disciplinary Committee of an Insolvency Professional Agency (IPA) may impose monetary penalty on its professional members under Clause 24(2)(d) of the Schedule to the IBBI (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016.

Tags : INSOLVENCY AND BANKRUPTCY BOARD OF INDIA   DISCIPLINARY COMMITTEE   MONETARY PENALTY  

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