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SC Recommended Amending IBC to Ensure Fair Repayment Protection for MSME Operational Creditors - (20 Jul 2026)

INSOLVENCY

While reaffirming the clean slate principle under the IBC, the Supreme Court urged the Law Commission and the Legislature to consider amendments that provide a fairer repayment framework for MSMEs and other small operational creditors, noting their disadvantage under the existing insolvency regime.

Tags : OPERATIONAL CREDITORS; IBC; MSME  

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