Section 17 in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
17. Provision of services.
(1)An information utility shall provide-(a)core services;(b)other services under these Regulations; in accordance with the Code.(2)An information utility may provide services incidental to the services under sub-regulation (1), with the permission of the Board.(3)An information utility shall comply with the applicable Technical Standards, while providing services.
