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NCLAT Allows 22 IL&FS Group Firms to Service Debt Obligations - (12 Feb 2019)

National Company Law Appellate Tribunal has passed an order permitting 22 group companies of Infrastructure Leasing and Financial Services (IL&FS), that were able to meet all payment obligations, to service their debt obligations as per schedule.

Tags : NCLAT   IL&FS  

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