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NCLAT: IBC Proceedings Valid Even if Company's Name Struck Off From Register - (13 Sep 2019)

INSOLVENCY

National Company Law Appellate Tribunal (NCLAT) has reiterated that an application under Section 7 and 9 of the Insolvency and Bankruptcy Code, 2016 for the initiation of Corporate Insolvency Resolution Process is valid even if the name of the company has been struck off by the Registrar of Companies.

Tags : NCLAT   IBC  

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