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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(2)Different parties to the same transaction may use different information utilities to submit, or access information in respect of the same transaction:Illustration. - A debt transaction has creditor A and debtor B. A may submit information about the debt to information utility X, while B may submit information about the same debt to information utility Y.