Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act] Union of India - Subsection Section 3(4)(f) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017 (f)such other purpose as may be deemed fit by the Board in furtherance of the objectives of the Code.