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NCLT: Proceedings u/s 138 NI Act Have Nothing To Do With Insolvency Application Under I&B Code - (28 Jul 2017)

National Company Law Tribunal has ruled that disclosure of fact of initiation of proceedings u/s 138 of Negotiable Instruments Act in not necessary while filing an Application for Insolvency under Insolvency and Bankruptcy Code, 2016.

Tags : NATIONAL COMPANY LAW TRIBUNAL   INSOLVENCY AND BANKRUPTCY CODE  

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