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Centre Promulgates IBC Amendment Ordinance to Allow Pre-Packaged Insolvency Process for MSMEs - (05 Apr 2021)

INSOLVENCY

Central Government has promulgated Insolvency and Bankruptcy Code(Amendment) Ordinance 2021 to allow pre-packaged insolvency resolution process for corporate debtors classified as micro, small or medium enterprises under the Micro, Small and Medium Enterprises Development Act, 2006.

Tags : CENTRAL GOVERNMENT   PRE-PACKAGED INSOLVENCY PROCESS FOR MSMES  

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