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[Cites 0, Cited by 0] [Section 160(5)] [Section 160] [Entire Act]

Union of India - Subsection

Section 160(5)(ii) in Insolvency And Bankruptcy Code, 2016

(ii)any other property comprised in the estate of the bankrupt which is unsaleable or not readily saleable, or is such that it may give rise to a claim.