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SC: Pre-2016 Debt Recovery Tribunal Recovery Certificates Cannot Support Insolvency Notices - (14 Jul 2026)

INSOLVENCY

Supreme Court has ruled that a recovery certificate issued by Debts Recovery Tribunal before the 2016 amendment to the Recovery of Debts and Bankruptcy Act cannot be relied upon as a decree or order to initiate insolvency proceedings under Section 9(2) of the Presidency Towns Insolvency Act, 1909.

Tags : INSOLVENCY; DEBT RECOVERY TRIBUNAL; RECOVERY CERTIFICATES  

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