Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 166] [Entire Act] Union of India - Subsection Section 166(3) in Insolvency And Bankruptcy Code, 2016 (3)Any sum required to be paid to the bankruptcy trustee under sub-section (1) shall be included in the estate of the bankrupt.
