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

Union of India - Subsection

Section 2(1)(l) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016

(l)"participant" means a person entitled to attend a meeting of the committee under section 24 or any other person authorised by the committee to attend the meeting;