Section 2(1) in Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016
(1)In these Regulations, unless the context otherwise requires -(a)"Code" means the Insolvency and Bankruptcy Code, 2016;(b)"control" shall have the same meaning as assigned to it in section 2(27) of the Companies Act, 2013;(c)"certificate of registration" means a certificate of registration granted or renewed by the Board under these Regulations;(d)"net worth" shall have the same meaning as assigned to it under section 2(57) of the Companies Act, 2013.
