Section 29 in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016

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Union of India - Section

Section 29 in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016

29. An insolvency professional shall not offer gifts or hospitality or a financial or any other advantage to a public servant or any other person, intending to obtain or retain work for himself, or to obtain or retain an advantage in the conduct of profession for himself.

Second Schedule[Form A] [Substituted by Notification No. IBBI/2019-20/GN/REG049, dated 25.10.2019 (w.e.f. 23.11.2016).][Under regulation 6 of the Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016]

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|-| The ExecutiveDirector (IP Division)|-| Insolvency andBankruptcy Board of India|-| Subject:Application for registration as an insolvency professional.|}Sir/Madam,I, having been enrolled as a professional member with the [name of the insolvency professional agency] on [date of enrolment] with [professional membership number], hereby apply for registration as an insolvency professional under section 207 of the Insolvency and Bankruptcy Code, 2016 read with regulation 6 of the Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016 [IP Regulations]. My details are as under:A. Personal Details

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Union of India - Section

Section 29 in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016

29. An insolvency professional shall not offer gifts or hospitality or a financial or any other advantage to a public servant or any other person, intending to obtain or retain work for himself, or to obtain or retain an advantage in the conduct of profession for himself.