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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(2)The fee charged for -
(a)providing services shall be a reasonable reflection of the service provided; and
(b)providing access to information shall not exceed the fee charged for submission of information to the information utility.