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Union of India - Section

Section 10 in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

10. Regulatory Committee.

(1)An information utility may constitute a Regulatory Committee from amongst the independent directors.
(2)The Regulatory Committee, if constituted, shall oversee the information utility's compliance with the Code.
(3)The compliance officer shall report to the Regulatory Committee, wherever constituted.