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NCLAT: Payment of Lease Amount, Rent & Premium Arising During CIRP Cannot Be Considered as CIRP Costs - (28 Oct 2024)

INSOLVENCY

The National Company Law Appellate Tribunal (NCLAT) has observed that the payment of lease amount, lease rent and premium arising during CIRP cannot be considered as CIRP costs and cannot be claimed in view of Section 14 of the Insolvency and Bankruptcy Code, 2016 (IBC).

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   CIRP COST   SECTION 14   INSOLVENCY AND BANKRUPTCY CODE   2016  

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