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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(7) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(7)After considering the explanation, if any, given by the applicant under sub-regulation (6), the Board shall communicate its decision to-
(a)accept the application, along with the certificate of registration; or
(b)reject the application by an order, giving reasons thereof within thirty days of receipt of explanation.