Section 7(1) in Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016
(1)An insolvency professional agency may submit an application for surrender of a certificate of registration to the Board, providing -(a)the reasons for such surrender;(b)the details of all the pending or on-going engagements under the Code of the insolvency professionals enrolled with it;(c)details of its pending or on-going activities; and(d)the manner in which it seeks to wind-up its affairs as an insolvency professional agency.
