Section 23(1)(b) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

(b)all the parties to the debt and the host bank, if any, if the information is of the categories in section 3 (13) (a), (c) and (d);

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