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SC: Entry in Balance Sheet Amounts to Valid Acknowledgement - (31 Jul 2025)

INSOLVENCY

Supreme Court while reviving the dismissed insolvency plea filed by IL&FS, has reaffirmed that an entry in a company's balance sheet amounts to a valid acknowledgment of debt under Section 18 of the Limitation Act, 1963.

Tags : SUPREME COURT   SECTION 18   BALANCE SHEET  

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