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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(c) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(c)deliver the information of default or the reminder, as the case may be, to the debtor either by hand, post or electronic means at the postal or e-mail address of the debtor -
(i)registered with the information utility by him, failing which,
(ii)recorded with any other statutory repository as approved by the Board, failing which,
(iii)submitted in Form C of the Schedule.