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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(1) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(1)An information utility shall have a Preservation Policy providing for the form, manner and duration of preservation of -
(a)information stored with it; and
(b)details of the transactions of the information utility with each user in respect of the information stored with it.