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Union of India - Section

Section 16 in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016

16. An insolvency professional must ensure that he maintains written contemporaneous records for any decision taken, the reasons for taking the decision, and the information and evidence in support of such decision. This shall be maintained so as to sufficiently enable a reasonable person to take a view on the appropriateness of his decisions and actions.