Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 3] [Entire Act] Union of India - Subsection Section 3(11) in Insolvency And Bankruptcy Code, 2016 (11)"debt" means a liability or obligation in respect of a claim which is due from any person and includes a financial debt and operational debt;
