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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3)(a) in Insolvency And Bankruptcy Code, 2016

(a)members of [committee of creditors, including the authorised representatives referred to in sub-sections (6) and (6A) of section 21 and sub-section (5)] [Substituted 'Committee of creditors' by Act No. 26 of 2018, dated 17.8.2018.];