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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016

(1)The Governing Board shall consist of -
(a)managing director;
(b)independent directors; and
(c)shareholder directors:
Provided that the Governing Board shall have minimum seven directors.