Section 8(10) in Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016
(10)The order in disposal of as how-cause notice may provide for-(a)no action;(b)warning;(c)any of the actions under section 220(2) to (4); or(d)a reference to the Board to take any action under section 220(5).
