Section 8(4) in Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016
(4)A show-cause notice issued shall be served on the insolvency professional agency in the following manner-(a)by sending it to the insolvency professional agency at its the registered office, by registered post with acknowledgement due; or(b)by an appropriate electronic means to the email address provided by the insolvency professional agency to the Board.
