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[Cites 0, Cited by 1] [Section 30(2)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2)(a) in Insolvency And Bankruptcy Code, 2016

(a)provides for the payment of insolvency resolution process costs in a manner specified by the Board in priority to the [payment] [Substituted 'repayment' by Act No. 26 of 2018, dated 17.8.2018.] of other debts of the corporate debtor;