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 210] [Entire Act] Union of India - Subsection Section 210(3) in Insolvency And Bankruptcy Code, 2016 (3)The Board may issue a certificate of registration to the applicant in such form and manner and subject to such terms and conditions as may be specified.
