Section 2(1)(d) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(d)"electronic form" shall have the same meaning as assigned to it in clause (r) of section 2 of the Information Technology Act, 2000 (21 of 2000);

Legal Document View