Section 10(3) in Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016
(3)During the validity of in-principle approval, the company referred to sub-regulation 2(b)may make an application for a certificate of registration as an insolvency professional agency to the Board in accordance with Regulation 4(1), but shall not be required to pay the application fees for registration.
