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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2)(a) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(a)a person may, directly or indirectly, either by itself or together with persons acting in concert, hold up to fifty-one cent of the paid-up equity share capital or total voting power of an information utility up to three years from the date of its registration; or