Website Policy

  • Website Policy
  • Website Policy

Terms of Use

This Website is designed, developed and hosted by the Insolvency and Bankruptcy Board of India (IBBI). The contents of this website are for information purposes only, enabling the public to have quick and easy access to information. We take every effort to provide accurate and updated information. However, it is likely that certain details, such as telephone numbers or the name of the officer holding a post, may change prior to their updation on the website. Hence, we do not assume any legal liability on the completeness, accuracy or usefulness of the contents provided on this website.

Links are provided to other external sites in some documents. We are not responsible for the accuracy of the contents in those sites. The hyperlinks given to external sites do not constitute an endorsement of information, products or services offered by these sites.

Despite our best efforts, we do not guarantee that the documents on this site are free from infection by computer viruses or other contamination. We welcome your suggestions to improve our site, and request that any error found may kindly be brought to our notice.