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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(a) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(a)"Application Programming Interface" means a mechanism that allows a system or service to access data or functionality provided by another system or service;
(aa)[ "Board" means the Insolvency and Bankruptcy Board of India established under section 188 of the Code.] [Inserted by Notification No. IBBI/2018-19/GN/REG34, dated 11.10.2018 (w.e.f. 31.3.2017).]