Section 219 in Insolvency And Bankruptcy Code, 2016
219. Show cause notice to insolvency professional agency or its member or information utility.
- The Board may, upon completion of an inspection or investigation under section 218, issue a show cause notice to such insolvency professional agency or insolvency professional or information utility, and carry out inspection of such insolvency professional agency or insolvency professional or information utility in such manner, giving such time for giving reply, as may be specified by regulations.
