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COMPANY - NCLAT Admits RBI Petition on IL&FS NPA Rule - (20 Mar 2019)

COMPANY

National Company Law Appellate Tribunal (NCLAT) has admitted Reserve Bank of India's plea seeking modification of February 25 order of appellate tribunal in which it has said the group companies of IL&FS won't be classified as Non Performing Asset (NPA) by banks without prior approval.

Tags : NCLAT   IL&FS  

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