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NCLT nullifies attachment notice served by ED on Sterling Biotech Ltd - (15 Feb 2019)

National Company Law Tribunal (NCLT) has nullified attachment notice served by the Enforcement Directorate on Baroda-based Sterling Biotech Ltd. and said that resolution professional can step in to take charge of the properties and deal with them under the Insolvency and Bankruptcy Code (IBC).

Tags : NCLT   STERLING BIOTECH LTD  

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