(4)For the purposes of this section,—(a)"business reorganisation" means the reorganisation of business involving the amalgamation or demerger or merger of business of one or more persons;(b)"order in respect of business reorganisation" means an order of a High Court or tribunal or an Adjudicating Authority as defined in section 5(1) of the Insolvency and Bankruptcy Code, 2016; and(c)"successor" means all resulting companies in a business reorganisation, whether or not the company was in existence prior to such business reorganisation.
