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COMPANY - Statutory Dues of Companies are Operational Debt: NCLAT - (22 Mar 2019)

COMPANY

National Company Law Appellate Tribunal (NCLAT) has held that statutory liability, including income tax and value added tax dues, of debt-ridden companies are 'operational debt', which will now allow the concerned revenue departments to be treated as operational creditors.

Tags : NCLAT   STATUTORY DUES OF COMPANIES   OPERATIONAL DEBT  

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