Section 19(3)(b) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

(b)other relevant documents which adequately establish the dues, including any or all of the following -

(i)a proof of employment such as contract of employment for the period for which such workman or employee is claiming dues;

(ii)evidence of notice demanding payment of unpaid amount and any documentary or other proof that payment has not been made; and

(iii)an order of a court or tribunal that has adjudicated upon the non-payment of dues, if any.

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