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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(b) in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016

(b)at all times continue to satisfy the requirements under Regulation 4;
(ba)[ undergo continuing professional education, as may be required by the Board; [Inserted by Notification No. IBBI/2017-18/GN/REG027, dated 27.3.2018 (w.e.f. 23.11.2016).]
(bb)not outsource any of his duties and responsibilities under the Code, except those specifically permitted by the Board.]