Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(1) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017 (1)The Board shall conduct inspection of such number of service providers every year, as may be decided by the Board from time to time.
