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Lawyer Can Issue Demand Notice of Unpaid Operational Debt on Behalf of Operational Creditor: SC - (18 Dec 2017)

Supreme Court has held that a lawyer on behalf of the operational creditor can issue a demand notice of an unpaid operational debt.The court also held that the provision contained in Section 9(3)(c) of the IBC is mandatory for initiating insolvency proceedings.

Tags : SUPREME COURT   INSOLVENCY AND BANKRUPTCY CODE  

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