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] [Entire Act] Union of India - Section Section 24 in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016 24. An insolvency professional must not conduct business which in the opinion of the Board is inconsistent with the reputation of the profession. Remuneration and costs.
