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[Cites 0, Cited by 0] [Section 79(5)] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(5)(b) in Insolvency And Bankruptcy Code, 2016

(b)any debt for which he may become liable after bankruptcy commencement date but before his discharge by reason of any transaction entered into before the bankruptcy commencement date; and