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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(c) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

(c)has not been an employee or proprietor or a partner:
(i)of a firm of auditors or [secretarial auditors] [Substituted 'company secretaries' by Notification No. IBBI/2017-18/GN/REG028, dated 27.3.2018 (w.e.f. 15.12.2016).] or cost auditors of the corporate debtor; or
(ii)of a legal or a consulting firm, that has or had any transaction with the corporate debtor contributing ten per cent or more of the gross turnover of such firm, in the last three financial years.