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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(c) in Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016

(c)has in its employment, persons having adequate professional and other relevant experience, to enable it to perform its functions under the Code; and