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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(4) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(4)The approval under sub-regulation (3) may require the information utility to-
(a)discharge any pending obligations; or
(b)continue such functions till such time as may be directed.