Section 6(3) in Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016
(3)After considering the explanation, if any, given by the applicant under sub-regulation (1), the Board shall communicate its decision to-(a)accept the application, along with the certificate of registration, or(b)reject the application by an order, giving reasons thereof within thirty days of receipt of explanation.
