Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(24)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(24)(h) in Insolvency And Bankruptcy Code, 2016

(h)any person on whose advice, directions or instructions, a director, partner or manager of the corporate debtor is accustomed to act;