Section 18(3)(b) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017

[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

(b)other relevant documents which adequately establish the dues, including any or all of the following.

(i)a proof of employment such as contract of employment for the period for which such workman or employee is claiming dues;

(ii)evidence of notice demanding payment of unpaid amount and any documentary or other proof that payment has not been made; and

(iii)an order of a court or tribunal that has adjudicated upon the nonpayment of dues, if any.

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