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Insolvency and Bankruptcy Board of India (IBBI): Unclaimed Dividend to Go to IBBI Account - (17 Jan 2020)

INSOLVENCY

Insolvency and Bankruptcy Board of India has notified an amendment to the Voluntary Liquidation Process Regulation, 2017, whereby all unclaimed dividends of a company going into liquidation will now have to be deposited in an account with the Insolvency and Bankruptcy Board of India.

Tags : INSOLVENCY AND BANKRUPTCY BOARD OF INDIA   AMENDMENT IN VOLUNTARY LIQUIDATION PROCESS REGULATION   2017  

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