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NCLAT: Can Admit Application u/s 7 of IBC if Interest on Principal Amount Crosses Threshold Limit - (02 Dec 2024)

INSOLVENCY

NCLAT Delhi bench has held that application under Section 7 of Insolvency and Bankruptcy Code, 2016 can be admitted if interest on principle amount disbursed to the corporate debtor crosses the threshold limit as provided under section 4 of the Code.

Tags : NCLAT DELHI   PRINCIPAL AMOUNT   CORPORATE DEBTOR  

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