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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(5)(f) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(f)who is not a member of the Board of Directors of any of the shareholders holding more than ten per cent, of the share capital of the information utility.