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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3)(c) in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017

(c)the amount of the aggregate debt due to employees under sub-regulation 2(c).