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[Cites 0, Cited by 0] [Section 5(6)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(6)(e) in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016

(e)who had or has no pecuniary relationship with the insolvency professional agency, or any of its directors, or any of its shareholders holding more than ten per cent. of its share capital, during the immediately preceding two financial years or during the current financial year;