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NCLAT, Delhi: Arrears of Salary Accumulated for More Than Three Years Are Not Eligible for CIRP - (13 May 2022)

COMPANY

National Company Law Appellate Tribunal, New Delhi has ruled that arrears of salary due beyond a period of three years would be barred by limitation for the purposes of initiating Corporate Insolvency Resolution Process (CIRP).

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   THREE YEARS   CORPORATE INSOLVENCY RESOLUTION PROCESS   LIMITATION  

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