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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(6)(b) in Insolvency And Bankruptcy Code, 2016

(b)right to remedy for breach of contract under any law for the time being in force, if such breach gives rise to a right to payment, whether or not such right is reduced to judgement, fixed, matured, unmatured, disputed, undisputed, secured or unsecured;