Section 9B in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
9B. Compliance.
- Every information utility registered as on the date of commencement of the Insolvency and Bankruptcy Board of India (Information Utilities) (Second Amendment) Regulations, 2018, shall comply with regulations 9 and 9A, within one year from the date of such commencement.]
