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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(d) in Insolvency And Bankruptcy Code, 2016

(d)such other body incorporated under any law for the time being in force, as the Central Government may, by notification, specify in this behalf; [***] [Omitted 'and' by Act No. 8 of 2018, dated 18.1.2018.]