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NCLT: Indemnity of Obligations Under an Agreement Is Not 'Financial Debt' Under IBC - (14 Oct 2022)

COMPANY

National Company Law Tribunal, Mumbai while adjudicating an application has observed that indemnity of the obligations under the Agreement is not a 'financial debt' under Section 5(8) of Insolvency and Bankruptcy Code, 2016 (IBC).

Tags : NATIONAL COMPANY LAW TRIBUNAL   FINANCIAL DEBT   INDEMNITY   AGREEMENT  

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