Section 26(1)(b) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

(b)the expression "secured system" means computer hardware, software, and procedure that -

(i)are reasonably secure from unauthorized access and misuse;

(ii)provide a reasonable level of reliability and correct operation;

(iii)are reasonably suited to perform the intended functions; and

(iv)adhere to generally accepted security procedures.

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