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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(2)(g) in Insolvency And Bankruptcy Code, 2016

(g)a company, where the debtor or the debtor along with his associates, own more than fifty per cent. of the share capital of the company or control the appointment of the board of directors of the company.