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SC: Power of Attorney Holder of Financial Creditor Who Had Been Given Authorisation - (01 Oct 2021)

INSOLVENCY

Supreme Court has observed that the power of attorney holder of a financial creditor who has been given authorisation can file an application under Section 7 of Insolvency and Bankruptcy Code, 2016 on behalf of it.

Tags : SUPREME COURT   POWER OF ATTORNEY HOLDER OF FINANCIAL CREDITOR  

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