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[Cites 0, Cited by 0] [Section 5(24)] [Section 5] [Entire Act]

Union of India - Subsection

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

(f)anybody corporate whose board of directors, managing director or manager, in the ordinary course of business, acts on the advice, directions or instructions of a director, partner or manager of the corporate debtor;