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NCLAT: Director’s Resignation Doesn’t Release Personal Guarantor from Continuing Guarantee Liability - (03 Nov 2025)

INSOLVENCY

NCLAT, New Delhi, held that resignation from directorship does not relieve a personal guarantor from liability under a continuing guarantee, which remains enforceable unless it is explicitly revoked, emphasizing that the guarantor’s obligations persist despite stepping down as director.

Tags : PERSONAL GUARANTOR   LIABILITY   RESIGNATION  

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