Section 26 in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
26. Porting information from registries.
(1)An information utility may import information from such registries as may be notified by the Board from time to time.(2)An information utility shall render the core services under section 3 (9) (b), (c) and (d) in accordance with these Regulations for the information imported under sub-regulation (1).
