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[Cites 0, Cited by 0] [Section 5(24)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(24)(e) in Insolvency And Bankruptcy Code, 2016

(e)a public company in which a director, partner or manager of the corporate debtor is a director and holds along with relatives, more than two per cent. of its paid-up share capital;