Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act] Union of India - Subsection Section 53(1)(c) in Insolvency And Bankruptcy Code, 2016 (c)wages and any unpaid dues owed to employees other than workmen for the period of twelve months preceding the liquidation commencement date;