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Supreme Court: Application for Initiating CIRP Filed by Advocate of Financial Creditor Maintainable - (09 Aug 2018)

Supreme Court has observed that an application filed for initiating Corporate Insolvency Resolution Process by an advocate would be maintainable under Section 7(3)(a) of the Insolvency And Bankruptcy Code, 2016.

Tags : SUPREME COURT   INSOLVENCY  

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