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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(e) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(e)"Governing Board" means the Board of Directors, as defined under section 2(10) of the Companies Act, 2013 (18 of 2013), of the company registered as an information utility;