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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(2)(f) in Insolvency And Bankruptcy Code, 2016

(f)a person who is a trustee of a trust in which the beneficiaries of the trust include a debtor, or the terms of the trust confer a power on the trustee which may be exercised for the benefit of the debtor; and