Section 79(5) in Insolvency And Bankruptcy Code, 2016
(5)"bankruptcy debt", in relation to a bankrupt, means-(a)any debt owed by him as on the bankruptcy commencement date;(b)any debt for which he may become liable after bankruptcy commencement date but before his discharge by reason of any transaction entered into before the bankruptcy commencement date; and(c)any interest which is a part of the debt under section 171;
