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

Union of India - Subsection

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

(g)maintain records of all assignments undertaken by him under the Code for at least three years from the completion of such assignment;