Section 79(19) in Insolvency And Bankruptcy Code, 2016
(19)"qualifying debt" means amount due, which includes interest or any other sum due in respect of the amounts owed under any contract, by the debtor for a liquidated sum either immediately or at certain future time and does not include-(a)an excluded debt;(b)a debt to the extent it is secured; and(c)any debt which has been incurred three months prior to the date of the application for fresh start process;
