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

Union of India - Subsection

Section 5(27) in Insolvency And Bankruptcy Code, 2016

(27)"resolution professional", for the purposes of this Part, means an insolvency professional appointed to conduct the corporate insolvency resolution process [or the pre-packaged insolvency resolution process, as the case may be,] [Inserted by Act No. 26 of 2021.] and includes an interim resolution professional; and