Section 20 in Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016
20. Please provide details of any grievance redressal proceedings instituted against the insolvency professional agency or by it under its bye-laws, any regulations of the Board or the Code.
Please provide any other details you consider relevant in support of the application.Sd/-Authorized Signatory(Name)(Designation)Date :Place :
