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[Cites 0, Cited by 0] [Section 189] [Entire Act]

Union of India - Subsection

Section 189(2) in Insolvency And Bankruptcy Code, 2016

(2)The Chairperson and the other members shall be persons of ability, integrity and standing, who have shown capacity in dealing with problems relating to insolvency or bankruptcy and have special knowledge and experience in the field of law, finance, economics, accountancy or administration.