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[Cites 0, Cited by 0] [Section 5A(1)] [Section 5A] [Entire Act]

Union of India - Subsection

Section 5A(1)(b) in Insolvency and Bankruptcy Board of India (Model Bye-Laws and Governing Board of Insolvency Professional Agencies) Regulations, 2016

(b)an individual at the time joining as managing director shall not be above the age of fifty-five years, which may be relaxed by the Governing Board up to sixty years, after recording reasons therefor; and