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NCLT Mumbai: Guarantor's Liability Can’t Exceed the Limit Given in Contract of Guarantee - (01 May 2025)

INSOLVENCY

NCLT Mumbai bench has held that liability of a guarantor cannot exceed the specified limit in the contract of guarantee and the guarantor is bound only to the extent of the capped amount.

Tags : NCLT MUMBAI   GUARANTOR'S LIABILITY   CONTRACT OF GUARANTEE  

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