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Supreme Court: Section 7 IBC Application Cannot be Rejected for Curable Defects in Affidavit - (25 Nov 2025)

INSOLVENCY

Supreme Court held that procedural defects in a Section 7 IBC application, including issues in the affidavit, are curable and cannot justify summary rejection, emphasizing that such minor errors should not bar a creditor from initiating insolvency proceedings.

Tags : APPLICATION   AFFIDAVIT   DEFECTS  

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