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NCLAT: NCLT has Inherent Power to Levy Moratorium Before Starting of Corporate Insolvency Resolution - (26 Aug 2019)

INSOLVENCY

National Company Law Appellate Tribunal (NCLAT) has ruled that once an application for initiating insolvency proceedings is filed, National Company Law Tribunal (NCLT) does not have to await hearing of the parties to impose moratorium.

Tags : NCLAT   INSOLVENCY  

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