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Creditor Need Not Give Notice of Default to Corporate Debtor: NCLT - (13 Jun 2018)

Mumbai Bench of National Company Law Tribunal (NCLT) has observed that prior notice is not required to be given by a creditor under the Insolvency & Bankruptcy Code (IBC) to establish that a corporate debtor has defaulted in making repayment.

Tags : INSOLVENCY   IBC  

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