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SC: Moratorium Declared under IBC Will Not Extinguish Claims of Creditors - (23 Dec 2024)

INSOLVENCY

Supreme Court has held that a moratorium declared under Section 14 of the Insolvency and Bankruptcy Code, 2016 will not extinguish the claims of all the creditors of the Corporate Debtor.

Tags : SUPREME COURT   MORATORIUM   CLAIMS OF CREDITORS  

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