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NCLAT: Cannot Treat Claims Arising u/s 11E of Central Excise Act as Secured Debt - (27 Jan 2025)

INSOLVENCY

NCLAT New Delhi Bench has held that claims that arise under Section 11E of the Central Excise Act, 1944 cannot be treated as a secured debt.

Tags : NCLAT NEW DELHI   SECURED DEBT   SECTION 11E  

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