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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2)(c) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

(c)an auditor of the corporate debtor at any time during the five years preceding the insolvency commencement date; or