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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(6) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017

(6)A show-cause notice issued shall be served on the notice-
(a)by sending it to the notice at its registered office, by registered post with acknowledgement due; and
(b)by an appropriate electronic form to the email address provided by the service provider to the Board.