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[Cites 0, Cited by 0] [Section 178(1)] [Section 178] [Entire Act]

Union of India - Subsection

Section 178(1)(d) in Insolvency And Bankruptcy Code, 2016

(d)fourthly, any amount due to the Central Government and the State Government including the amount to be received on account of Consolidated Fund of India and the Consolidated Fund of a State, if any, in respect of the whole or any part of the period of two years preceding the bankruptcy commencement date;