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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(6) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017

(6)The Board and the Inspecting Authority shall make every effort to keep the inspection confidential and to cause the least burden on, or disruption to, the business of the service provider under inspection.