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NCLT, Kochi: Entry in Balance Sheet Amounts to Acknowledgment of Liability - (23 Feb 2022)

COMPANY

National Company Law Tribunal, Kochi has reiterated that acknowledgement of debt in the balance sheet of the Corporate Debtor comes within the meaning of acknowledgment under Section 18 of the Limitation Act, 1963 and has the effect of extending limitation.

Tags : NATIONAL COMPANY LAW TRIBUNAL   ENTRY IN BALANCE SHEET  

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