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 3] [Entire Act] Union of India - Subsection Section 3(25) in Insolvency And Bankruptcy Code, 2016 (25)"person resident outside India" means a person other than a person resident in India;(26 ) "prescribed" means prescribed by rules made by the Central Government;
