Section 3A in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016
3A. [ An insolvency professional must disclose the details of any conflict of interests to the stakeholders, whenever he comes across such conflict of interest during an assignment.] [Inserted by Notification F. No. IBBI/2019-20/GN/REG045, dated 23.7.2019 (w.e.f. 23.11.2016).]
