Section 3(h) in Board For Industrial And Financial Reconstruction Regulations, 1987
(h)"persons interested" includes a sick industrial company, a transferee [* * *] [ Certain words omitted by BIFR (Amendment) Regulations, 1994.] company within the meaning of clause (c) of sub-section (1) of section 18, any other [* * *] [ Certain words omitted by BIFR (Amendment) Regulations, 1994.] company concerned in the amalgamation, any shareholder, any creditor or employee of such [* * *] [ Certain words omitted by BIFR (Amendment) Regulations, 1994.] companies;
