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SC: Bank’s Internal Classification of Debt as NPA Does Not Determine Limitation under the IBC - (16 Feb 2026)

INSOLVENCY

SC clarified that a bank’s internal classification of a loan as an NPA for accounting or provisioning purposes does not by itself trigger the limitation period under the Insolvency and Bankruptcy Code, particularly when the debt is later restructured and acknowledged through fresh agreements.

Tags : INSOLVENCY AND BANKRUPTCY CODE   DEBT   LIMITATION  

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