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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(3) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(3)On completion of the process under sub-regulation (2), the information utility shall record the status of authentication of information of default as indicated in the Table below:
Sl. No. Response of the Debtor Status of Authentication Colour of the Status
(1) (2) (3) (4)
1 Debtor confirms the information of default Authenticated Green
2 Debtor disputes the information of default Disputed Red
3 Debtor does not respond even after threereminders Deemed to be Authenticated Yellow