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[Cites 0, Cited by 0] [Section 179(2)] [Section 179] [Entire Act]

Union of India - Subsection

Section 179(2)(c) in Insolvency And Bankruptcy Code, 2016

(c)any question of priorities or any other question whether of law or facts, arising out of or in relation to insolvency and bankruptcy of the individual debtor or firm under this Code.