Section 4(C) in Insolvency and Bankruptcy Board of India (Annual Report) Rules, 2018
(C)A true and full account of policies, programmes and activities of the Board in respect of-(i)Service Providers, namely, Insolvency Professionals, Insolvency Professional Agencies, and Information Utilities:(ii)Transactions, namely, Corporate Insolvency Resolution, Corporate Liquidation, Individual Insolvency Resolution and Individual Bankruptcy:(iii)Advocacy and Awareness:(iv)Research:
