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NCLAT: Can’t Treat Share Application Money Deposited With Corporate Debtor as Financial Debt - (28 Nov 2024)

INSOLVENCY

NCLAT New Delhi bench has held that share application money which has been deposited with the corporate debtor cannot be treated as financial debt under Section 5(8) of Insolvency and Bankruptcy Code, 2016.

Tags : NCLAT   SHARE APPLICATION MONEY   CORPORATE DEBT  

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