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Insolvency can be Triggered Against Unincorporated Joint Ventures: NCLAT - (03 Dec 2018)

NCLAT has held in a case related to AMB Infrabuild Pvt. Ltd. and Earth Galleria Pvt. Ltd. that insolvency can be triggered against an unincorporated joint venture between two companies.

Tags : NCLAT   UNINCORPORATED JOINT VENTURES   INSOLVENCY  

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