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SC: No Compulsion for Companies to Give Names of All Secured/Unsecured Creditors in Balance Sheet - (24 Oct 2024)

INSOLVENCY

Supreme Court while dismissing plea of corporate debtor's suspended director against initiation of CIRP, has observed that it is not compulsory for companies to specifically name all the secured or unsecured creditors in their balance sheet.

Tags : SUPREME COURT   UNSECURED CREDITORS   BALANCE SHEET   SECURED CREDITORS  

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