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[Cites 0, Cited by 0] [Section 79(14)] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(14)(c) in Insolvency And Bankruptcy Code, 2016

(c)any unencumbered personal ornaments of such value, as may be prescribed, of the debtor or his immediate family which cannot be parted with, in accordance with religious usage;