Section 21(2) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
(2)For the purpose of sub-regulation (1), the information utility shall -(a)deliver the information of default to the debtor seeking confirmation of the same within the time specified in the Technical Standards;(b)remind the debtor at least three times for confirmation of information of default, in case the debtor does not respond, allow three days each time for the debtor to respond;(c)deliver the information of default or the reminder, as the case may be, to the debtor either by hand, post or electronic means at the postal or e-mail address of the debtor -(i)registered with the information utility by him, failing which,(ii)recorded with any other statutory repository as approved by the Board, failing which,(iii)submitted in Form C of the Schedule.
