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Insolvency Cases Excluded from Statutory 270-Days Norm at Tribunals: Supreme Court - (05 Oct 2018)

Supreme Court has said that time taken up by litigations during the corporate insolvency resolution process has to be excluded from the mandatory limit of 270 days in case company law tribunals uphold the plan to revive a debt-ridden company.

Tags : SUPREME COURT   INSOLVENCY  

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