Section 3(9) in Insolvency And Bankruptcy Code, 2016
(9)"core services" means services rendered by an information utility for-(a)accepting electronic submission of financial information in such form and manner as may be specified;(b)safe and accurate recording of financial information;(c)authenticating and verifying the financial information submitted by a person; and(d)providing access to information stored with the information utility to persons as may be specified;
