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NCLT: Ministry of Corporate Affairs Should be Party in all IBC Proceedings - (26 Nov 2019)

INSOLVENCY

National Company Law Tribunal, Principal Bench has ruled that it will be mandatory to make Ministry of Corporate Affairs a party to all the cases under the Insolvency and Bankruptcy Code, 2016 as well all the Company petitions on grounds that authentic record is made available by the officers of the Ministry for proper appreciation of the matters.

Tags : NCLT   IBC  

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