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[Cites 0, Cited by 0] [Section 5(6)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(6)(g) in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016

(g)who is not a member of the Board of Directors of any of the shareholders holding more than ten per cent. of the share capital of the insolvency professional agency.