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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(3) in Insolvency And Bankruptcy Code, 2016

(3)"bankrupt" means-
(a)a debtor who has been adjudged as bankrupt by a bankruptcy order under section 126;
(b)each of the partners of a firm, where a bankruptcy order under section 126 has been made against a firm; or
(c)any person adjudged as an undischarged insolvent;