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[Cites 0, Cited by 0] [Section 5(24A)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(24A)(c) in Insolvency And Bankruptcy Code, 2016

(c)a person who is a trustee of a trust in which the beneficiary of the trust includes the individual, or the terms of the trust confers a power on the trustee which may be exercised for the benefit of the individual;