Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(24) in Insolvency And Bankruptcy Code, 2016 (24)"person resident in India" shall have the meaning asassigned to such term in clause (v) of section 2 of the Foreign Exchange Management Act, 1999;
