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NCLAT Directs Partial Temporary Relaxation on Physical Filing Due to Surge in Covid 19 Cases - (25 May 2021)

COMPANY

National Company Law Appellate Tribunal has directed partial temporary relaxation in physical filing as per its earlier Standard Operating Procedure dated 3rd January, 2021 by allowing e filing of appeals, replies, IAs, rejoinders etc., taking note of the recent surge in Covid 19 situation.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   PARTIAL TEMPORARY RELAXATION ON PHYSICAL FILING  

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