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Operational Creditors should Get a Say and Vote in Insolvency Process: SC - (14 Dec 2018)

Supreme Court has observed that Operational creditors of companies undergoing the corporate insolvency resolution process should have a say in the committee of creditors (CoC) and get voting rights proportional to the debt owed to them

Tags : SUPREME COURT   OPERATIONAL CREDITORS   INSOLVENCY PROCESS  

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