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Insolvency and Bankruptcy Board of India Disqualifies Parties Barred from Liquidation Process - (08 Jan 2020)

INSOLVENCY

Insolvency and Bankruptcy Board of India has issued a notification whereby promoters or related parties disqualified from taking part in the insolvency resolution will now be debarred from participating in the liquidation process.

Tags : INSOLVENCY AND BANKRUPTCY BOARD OF INDIA   LIQUIDATION  

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