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NCLT, Mumbai Initiates Insolvency Process Against Anil Ambani Over Personal Guarantee - (24 Aug 2020)

INSOLVENCY

National Company Law Tribunal, Mumbai has allowed an application filed by State Bank of India to initiate insolvency proceedings against Reliance Communications Chairman Anil Ambani with respect to personal guarantee to the extent of Rs 1,200 crore.

Tags : NATIONAL COMPANY LAW TRIBUNAL   ANIL AMBANI  

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