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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(1) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(1)An information utility may submit an application for surrender of its certificate of registration to the Board, providing -
(a)the reasons for such surrender;
(b)details of its pending and on-going activities; and
(c)details of how the exit management plan shall be implemented.