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RBI's Deadline For Bankrupt Companies: Supreme Court Stays Insolvency Proceedings Against Defaulters - (12 Sep 2018)

SC has halted insolvency proceedings against defaulters in the power, sugar, shipping and textile sectors, providing relief to borrowers hours before the deadline for referring them to insolvency court expired by staying an RBI circular.

Tags : SUPREME COURT   INSOLVENCY   RBI  

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