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

Union of India - Subsection

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

(c)thirdly, wages and any unpaid dues owed to employees, other than workmen, of the bankrupt for the period of twelve months preceding the bankruptcy commencement date;