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 29A] [Entire Act] Union of India - Subsection Section 29A(ii) in Insolvency And Bankruptcy Code, 2016 (ii)any person who shall be the promoter or in management or control of the business of the corporate debtor during the implementation of the resolution plan; or
