Section 9(4) in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016
(4)An insolvency professional registered under sub-regulation (3) shall not undertake any assignment as an insolvency professional after the expiry of his registration:Provided that he may complete the pending assignments undertaken before the expiry of his registration, and his registration shall be deemed to be valid for this limited purpose.
