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[Cites 0, Cited by 0] [Section 5(24)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(24)(g) in Insolvency And Bankruptcy Code, 2016

(g)any limited liability partnership or a partnership firm whose partners or employees in the ordinary course of business, acts on the advice, directions or instructions of a director, partner or manager of the corporate debtor;