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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(1)(e) in Insolvency And Bankruptcy Code, 2016

(e)the following dues shall rank equally between and among the following:-
(i)any amount due to the Central Government and the State Government including the amount to be received on account of the Consolidated Fund of India and the Consolidated Fund of a State, if any, in respect of the whole or any part of the period of two years preceding the liquidation commencement date;
(ii)debts owed to a secured creditor for any amount unpaid following the enforcement of security interest;