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[Cites 0, Cited by 0] [Section 178] [Entire Act]

Union of India - Subsection

Section 178(7) in Insolvency And Bankruptcy Code, 2016

(7)In the case of partners, the partnership property shall be applicable in the first instance in payment of the partnership debts and the separate property of each partner shall be applicable in the first instance in payment of his separate debts.