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[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(3)(a) in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019

(a)the bankruptcy trustee or any partner or director of the insolvency professional entity of which the bankruptcy trustee is a partner or director;