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[Cites 0, Cited by 0] [Section 60(5)] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(5)(c) in Insolvency And Bankruptcy Code, 2016

(c)any question of priorities or any question of law or facts, arising out of or in relation to the insolvency resolution or liquidation proceedings of the corporate debtor or corporate person under this Code.