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NCLAT, Delhi: Amount Given as Share Application Money is Not Covered Under Financial Debt - (25 Apr 2022)

INSOLVENCY

National Company Law Appellate Tribunal (NCLAT) , Delhi has held that money given as Share Application Money cannot be treated as a financial debt in order to initiate Corporate Insolvency Resolution Process (CIRP) under Section 7 of the Insolvency and Bankruptcy Code, 2016 (IBC).

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   SHARE APPLICATION MONEY  

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