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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4)(e) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017

(e)to inquire into the complaints received from clients or any other person on any matter having a bearing on the activities of a service provider; and