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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(l) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(l)"public company" shall have the meaning assigned to it under section 2(71) of the Companies Act, 2013 (18 of 2013);