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[Cites 0, Cited by 0] [Section 196(1)] [Section 196] [Entire Act]

Union of India - Subsection

Section 196(1)(a) in Insolvency And Bankruptcy Code, 2016

(a)register insolvency professional agencies, insolvency professionals and information utilities and renew, withdraw, suspend or cancel such registrations;
(aa)[ promote the development of, and regulate, the working and practices of, insolvency professionals, insolvency professional agencies and information utilities and other institutions, in furtherance of the purposes of this Code;] [Inserted by Act No. 26 of 2018, dated 17.8.2018.]