Section 144 in Insolvency And Bankruptcy Code, 2016
144. Fees of bankruptcy trustee.
(1)A bankruptcy trustee appointed for conducting the bankruptcy process shall charge such fees as may be specified in proportion to the value of the estate of the bankrupt.(2)The fees for the conduct of the bankruptcy process shall be paid to the bankruptcy trustee from the distribution of the estate of the bankrupt in the manner provided in section 178.
