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NCLAT: OTS Proposal is an Acknowledgement of Debt Under Section 18 of Limitation Act - (22 Jul 2022)

LIMITATION

National Company Law Appellate Tribunal (NCLAT), New Delhi Bench has held that a One Time Settlement (OTS) proposal falls within the definition of 'acknowledgement of debt' under Section 18 of the Limitation Act, 1963.

Tags : NCLAT   LIMITATION   ONE TIME SETTLEMENT  

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