Section 29A(d) in Insolvency And Bankruptcy Code, 2016
(d)[ has been convicted for any offence punishable with imprisonment - [Substituted by Act No. 26 of 2018, dated 17.8.2018.](i)for two years or more under any Act specified under the Twelfth Schedule; or(ii)for seven years or more under any other law for the time being in force:
