Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] Union of India - Subsection Section 17(b) in Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016 (b)infrastructure in respect of enrolment, monitoring, grievance redressal and disciplinary proceedings,
