Section 5(24)(m) in Insolvency And Bankruptcy Code, 2016

[Cites 0, Cited by 0] [Section 5(24)] [Section 5] [Entire Act]

(m)any person who is associated with the corporate debtor on account of-

(i)participation in policy making processes of the corporate debtor; or

(ii)having more than two directors in common between the corporate debtor and such person; or

(iii)interchange of managerial personnel between the corporate debtor and such person; or

(iv)provision of essential technical information to, or from, the corporate debtor;

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