Legal Document View

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
[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(a) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017

(a)is eligible to be appointed as an independent director on the board of the corporate person under section 149of the Companies Act, 2013 (18of 2013), where the corporate person is a company;