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NCLAT: Insolvency Cannot be Initiated on Basis of Unpaid LTC And Leave Encashment Dues - (16 May 2022)

COMPANY

National Company Law Appellate Tribunal, has ruled that the welfare claims such as Leave Encashment, superannuation dues are not operational debt for the initiation of Corporate Insolvency Resolution Process of the Corporate Debtor under Section 9 of the Insolvency & Bankruptcy Code, 2016.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   LEAVE ENCASHMENT   CORPORATE DEBTOR   SECTION 9   INSOLVENCY & BANKRUPTCY CODE   2016   SUPERANNUATION DUES  

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