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NCLT, Chennai: No Conflict Among Prohibition of Benami Property Transaction Act and IBC, 2016 - (06 May 2022)

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National Company Law Tribunal, Chennai has ruled that there is no conflict between the Prohibition of Benami Property Transaction Act, 1988 and the Insolvency and Bankruptcy Code, 2016 relating to the attachment of property, as both of them are special Acts.

Tags : NATIONAL COMPANY LAW TRIBUNAL   PROHIBITION OF BENAMI PROPERTY TRANSACTION ACT   1988   INSOLVENCY AND BANKRUPTCY CODE   2016   ATTACHMENT OF PROPERTY  

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