Section 4(1)(ii) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

(ii)the expression "related party" shall have the meaning assigned to it in sub-section (24) of section 5.

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