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 10] [Entire Act] Union of India - Subsection Section 10(3) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017 (3)After taking into account advice of the Board, the Investigating Authority shall prepare the investigation report and submit it to the Board.
