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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(5)(d) in Insolvency and Bankruptcy Board of India (Information Utilities) Regulations, 2017

(d)who has or had no pecuniary relationship with the information utility, or any of its directors, or any of its shareholders holding more than ten per cent, of its share capital, during the immediately preceding two financial years or during the current financial year;