Section 36(4)(a) in Insolvency And Bankruptcy Code, 2016

[Cites 0, Cited by 0] [Section 36(4)] [Section 36] [Entire Act]

(a)assets owned by a third party which are in possession of the corporate debtor, including-

(i)assets held in trust for any third party;

(ii)bailment contracts;

(iii)all sums due to any workman or employee from the provident fund, the pension fund and the gratuity fund;

(iv)other contractual arrangements which do not stipulate transfer of title but only use of the assets; and

(v)such other assets as may be notified by the Central Government in consultation with any financial sector regulator;

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