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 11] [Entire Act] Union of India - Subsection Section 11(2) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017 (2)The compliance officer shall, immediately and independently, report to the Board any non-compliance of any provision of the Code observed by him.
