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

Union of India - Subsection

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

(i)a company, where the individual or the individual along with its related party, own more than fifty per cent. of the share capital of the company or controls the appointment of the board of directors of the company.