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NCLAT: If Liquidation Cost Not Paid as Per Regulations, Security Interest Shall Stand Relinquished - (11 Dec 2024)

INSOLVENCY

NCLAT New Delhi bench has held that if the secured creditor does not pay the liquidation costs as per Regulation 21A(3) of the Liquidation Regulations, 2016, the security interest shall stand relinquished.

Tags : NCLAT NEW DELHI   SECURITY INTEREST   LIQUIDATION COST  

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