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[Cites 0, Cited by 0] [Section 174(3)] [Section 174] [Entire Act]

Union of India - Subsection

Section 174(3)(a) in Insolvency And Bankruptcy Code, 2016

(a)any bankruptcy debts which appear to him to be due to persons who, by reason of the distance of their place of residence, may not have had sufficient time to tender and establish their debts; and