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[Cites 0, Cited by 0] [Section 220] [Entire Act]

Union of India - Subsection

Section 220(2) in Insolvency And Bankruptcy Code, 2016

(2)On the examination of the report of the Investigating Authority, if the disciplinary committee is satisfied that sufficient cause exists, it may impose penalty as specified in sub-section (3) or suspend or cancel the registration of the insolvency professional or, suspend or cancel the registration of insolvency professional agency or information utility as the case may be.