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Delhi HC Seeks Response on Plea Against Rules Allowing NBFCs Resolution Under IBC - (04 Feb 2021)

INSOLVENCY

Delhi High Court has sought responses of the Centre, the Reserve Bank of India and Dewan Housing Finance Corporation Ltd (DHFL) on a writ petition challenging the constitutional validity of the Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudicating Authority) Rules, 2019, and a notification by the Union of India which had made non-banking financial corporations (NBFCs) eligible for insolvency resolution.

Tags : DELHI HIGH COURT   NBFC RESOLUTIONS UNDER IBC  

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