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NCLAT: In Case of Personal Guarantor, Date of Default Depends on Contract of Guarantee’s Terms - (20 Dec 2024)

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NCLAT New Delhi bench has held that liability of a Guarantor arises from the contract of guarantee and hence the date of default in the case of the guarantor depends on the terms of contract of guarantee.

Tags : NCLAT NEW DELHI   PERSONAL GUARANTOR   DATE OF DEFAULT  

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