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SC: Lender Who Advanced Interest Free Loans to Finance Business Operations is Financial Creditor - (30 Jul 2021)

INSOLVENCY

Supreme Court has observed that a lender who advanced interest free loans to finance the business operations of a corporate body is a Financial Creditor and competent to initiate the Corporate Resolution Process under Section 7 of the Insolvency and Bankruptcy Code, 2016.

Tags : SUPREME COURT   LENDER WHO ADVANCED INTEREST FREE LOANS  

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