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NCLT, Mumbai: Advance Amount Received by Property Owner is Operational Debt - (18 Jan 2021)

INSOLVENCY

National Company Law Tribunal (NCLT), Mumbai has ruled that the advance amount received by a property owner from the real-estate developer for a re-development project qualifies as operational debt under the Insolvency & Bankruptcy Code, 2016.

Tags : NATIONAL COMPANY LAW TRIBUNAL   OPERATIONAL DEBT  

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