Re-examining Insolvency Priorities in India through Global Practice | James Sprayregen | SCC Times Editor 3 weeks ago Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit IBBI notifies — Insolvency and Bankruptcy Board of India (Insolvency Professionals) (Second Amendment) Regulations, 2020DateJuly 6, 2020In relation toLegislation UpdatesIBBI (Insolvency Professionals) Second Amendment Regulations 2025: Limit on Insolvency Professional AssignmentsDateNovember 25, 2025In relation toLegislation UpdatesNew Form AA introduced for application for registration as an insolvency professional vide IBBI (Insolvency Professionals) (Fourth Amendment) Regulations, 2022DateSeptember 30, 2022In relation toLegislation Updates
