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[Cites 0, Cited by 0] [Section 9A(1)] [Section 9A] [Entire Act]

Union of India - Subsection

Section 9A(1)(b) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(b)an individual at the time joining as managing director shall not be above the age of fifty-five years, which may be relaxed by the Governing Board up to sixty years, after recording reasons therefor; and