Section 12(2)(b) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

(b)the consequences and impact of the alleged contravention, including -

(i)unfair advantage gained by the notice as a result of the alleged contravention;

(ii)loss caused, or likely to be caused, to clients or any other person as a result of the alleged contravention; and

(iii)the conduct of the notice after the occurrence of the alleged contravention, and prior to the alleged contraventions.

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