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[Cites 0, Cited by 0] [Section 25A(1)] [Section 25A] [Entire Act]

Union of India - Subsection

Section 25A(1)(d) in The Companies (Incorporation) Rules, 2014

(d)appointment of director(s) for implementation of the order passed by the Court or Tribunal or Appellate Tribunal under the provisions of this Act or under the Insolvency and Bankruptcy Code, 2016).]