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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(2)An information utility shall in all cases enable the user to view-
(a)the date the information was last updated;
(b)the status of authentication; and
(c)the status of verification while providing access to the information.