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Supreme Court Upholds Sections 3, 4 & 10 of IBC Amendment Act 2020 - (20 Jan 2021)

INSOLVENCY

Supreme Court has upheld the constitutional validity of Sections 3, 4 and 10 of the Insolvency and Bankruptcy Code (Amendment) Act 2020.

Tags : SUPREME COURT   INSOLVENCY AND BANKRUPTCY CODE (AMENDMENT) ACT 2020  

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