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

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

(c)an individual shall not serve as managing director after he attains the age of sixty-five years.

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