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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(3)Without prejudice to the generality of sub-regulation (1), the bye-laws shall provide for-
(a)the manner and process of providing core services and other services under these Regulations;
(b)risk management;
(c)rights of users; and
(d)grievance redressal.