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Union of India - Section

Section 31 in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

31. Insurance.

- An information utility shall make adequate arrangements, including insurance, for indemnifying the users for losses that may be caused to them by any wrongful act, negligence or default of the information utility, its employees or any other person whose services are used for the provision of services under these Regulations.