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SC: Proceedings Against Corporate Debtor Would End Once Resolution Plan is Approved - (01 Feb 2021)

INSOLVENCY

Supreme Court has clarified that proceedings against a corporate debtor over money-laundering charges would end once a resolution plan is approved, but continue against wrongdoers in the erstwhile management. The Court has upheld Section 32A of the Insolvency and Bankruptcy Code, 2016.

Tags : SUPREME COURT   PROCEEDINGS AGAINST CORPORATE DEBTOR  

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