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NCLAT: Beneficiaries of Personal Guarantee Can Initiate PIRP against Personal Guarantor - (25 Feb 2025)

INSOLVENCY

NCLAT New Delhi bench has held that Personal Insolvency Resolution Process (PIRP) can be initiated by beneficiaries of personal guarantee against Personal Guarantor under section 95 of the Insolvency and Bankruptcy Code, 2016 (IBC).

Tags : NCLAT NEW DELHI   PERSONAL GUARANTEE   PERSONAL GUARANTOR  

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