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NCLAT: Injecting Funds in CD for Profits Would Come within Definition of Financial Debt - (24 Feb 2025)

INSOLVENCY

NCLAT New Delhi bench has held that infusion of funds in the Corporate Debtor (CD) with the purpose of generating profits would come within the definition of Financial Debt under Section 5(8) of the Insolvency and Bankruptcy Code, 2016.

Tags : NCLAT NEW DELHI   FINANCIAL DEBT   CORPORATE DEBTOR  

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