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SC: Moratorium Does Not Apply to Proceedings in Respect of Directors/Management of Corporate Debtor - (17 Sep 2021)

INSOLVENCY

Supreme Court has observed that the moratorium ordered under Section 14 of the Insolvency and Bankruptcy Code, 2016 does not apply in respect of the directors/management of the Corporate Debtor.

Tags : SUPREME COURT   PROCEEDINGS IN RESPECT OF DIRECTORS/MANAGEMENT OF CORPORATE DEBTOR  

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