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NCLT Kochi Allows Promoter of Corporate Debtor MSME to File Resolution Plan in Individual Capacity - (07 May 2021)

INSOLVENCY

National Company Law Tribunal, Kochi has held that the promoter of an MSME can submit a Resolution Plan Application in his individual capacity, and that the Plan would be eligible to be considered along with those of other prospective Resolution applicants.

Tags : NATIONAL COMPANY LAW TRIBUNAL   FILING OF RESOLUTION PLAN  

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