Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45] [Entire Act] Union of India - Subsection Section 45(2) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017 (2)An employee shall report to the Board in case any of his relatives accepts employment in any service provider registered with the Board.
