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National Company Law Appellate Tribunal Orders Reverse Real Estate Insolvency Process - (12 Feb 2020)

COMPANY

National Company Law Appellate Tribunal has passed an order for a reverse insolvency process, which could set a template for stressed real estate projects, giving time to promoters to complete the project within a specified time frame.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   REVERSE REAL ESTATE INSOLVENCY PROCESS  

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