Section 9(3)(b) in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017

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(b)other relevant documents, including -

(i)a proof of employment such as contract of employment for the period for which such workman or employee is claiming dues;

(ii)evidence of notice demanding payment of unpaid dues and any documentary or other proof that payment has not been made; or

(iii)an order of a court or tribunal that has adjudicated upon the non-payment of a dues, if any.

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