Section 23(1) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017
(1)An information utility shall allow the following persons to access information stored with it-(a)the user which has submitted the information;(b)all the parties to the debt and the host bank, if any, if the information is of the categories in section 3 (13) (a), (c) and (d);(c)the corporate person and its auditor, if the information is of the categories in section 3 (13) (b) and (e);(d)the insolvency professional, to the extent provided in the Code;(e)the Adjudicating Authority;(f)the Board;(g)any person authorised to access the information under any other law; and(h)any other person who the persons referred to in (a), (b) or (c) have consented to share the information with.
