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SC: Moratorium u/s 14 IBC Covers Section 138 NI Act Proceedings Against Corporate Debtor - (01 Mar 2021)

INSOLVENCY

Supreme Court has held that the declaration of moratorium under Section 14 of the Insolvency and Bankruptcy Code (IBC), 2016 covers criminal proceedings for dishonour of cheque under Section 138 of the Negotiable Instruments Act, 1881 against the corporate debtor.

Tags : SUPREME COURT   MORATORIUM U/S 14 IBC  

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