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[Cites 0, Cited by 0] [Section 178(1)] [Section 178] [Entire Act]

Union of India - Subsection

Section 178(1)(b) in Insolvency And Bankruptcy Code, 2016

(b)secondly,-
(i)the workmen's dues for the period of twenty-four months preceding the bankruptcy commencement date; and
(ii)debts owed to secured creditors;