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Union of India - Section

Section 19 in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016

19. The Monitoring Policy shall -

(a)have due regard for the privacy of members,
(b)provide for confidentiality of information received, except when disclosure of information is required by the Board or by law, and
(c)be non-discriminatory.