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NCLAT: Must Distribute Liquidation Proceeds amongst Secured Creditors on Basis of Admitted Claims - (30 Jan 2025)

INSOLVENCY

NCLAT New Delhi bench has held that liquidation proceeds must be distributed to secured creditors on the basis of secured claims as per Section 53 of Insolvency and Bankruptcy Code, 2016.

Tags : NCLAT NEW DELHI   SECURED CREDITORS   LIQUIDATION PROCEEDS  

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