Section 43(4) in Insolvency And Bankruptcy Code, 2016
(4)A preference shall be deemed to be given at a relevant time, if-(a)it is given to a related party (other than by reason only of being an employee), during the period of two years preceding the insolvency commencement date; or(b)a preference is given to a person other than a related party during the period of one year preceding the insolvency commencement date.
