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Union of India - Section

Section 37 in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

37. Inspection.

(1)Without prejudice to the provisions of sections 217-220, the Board shall inspect an information utility with such periodicity as may be considered necessary.
(2)An information utility shall extend all assistance and co-operation to the Board to carry out an inspection under sub-regulation (1).