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 12(1)] [Section 12] [Entire Act] Union of India - Subsection Section 12(1)(b) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017 (b)any other person or class of persons as may be provided by the Governing Board in respect of its services.