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NCLAT: Interest Free Security Deposit is an Operational Debt - (28 Apr 2022)

INSOLVENCY

National Company Law Appellate Tribunal has observed that an interest free security deposit towards advance license fee will qualifies as an operational debt under the Insolvency & Bankruptcy Code, 2016.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   INTEREST FREE   SECURITY DEPOSIT   INSOLVENCY & BANKRUPTCY CODE   2016  

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