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[Cites 0, Cited by 1] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(23) in Insolvency And Bankruptcy Code, 2016

(23)"person" includes-
(a)an individual;
(b)a Hindu Undivided Family;
(c)a company;
(d)a trust;
(e)a partnership;
(f)a limited liability partnership; and
(g)any other entity established under a statute, and includes a person resident outside India;