Section 9(1)(a) in Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016

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(a)has been `in practice' for fifteen years as-

(i)a chartered accountant enrolled as a member of the Institute of Chartered Accountants of India,

(ii)a company secretary enrolled as a member of the Institute of Company Secretaries of India,

(iii)a cost accountant enrolled as a member of the Institute of Cost Accountants of India, or

(iv)an advocate enrolled with a Bar Council; and

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