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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(1)The Governing Board shall consist of -
(a)managing director;
(b)independent directors; and
(c)shareholder directors:
Provided that more than half of the directors shall be citizens of India and shall be residents in India.