Section 3(16)(e) in Insolvency And Bankruptcy Code, 2016

[Cites 0, Cited by 0] [Section 3(16)] [Section 3] [Entire Act]

(e)rendering or agreeing, for consideration, to render advice on or soliciting for the purposes of-

(i)buying, selling, or subscribing to, a financial product;

(ii)availing a financial service; or

(iii)exercising any right associated with a financial product or financial service;

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