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NCLAT: Goods Lying in Customs Bonded Warehouses Can’t be Assets of Corporate Debtor - (06 Dec 2021)

CUSTOMS

National Company Law Appellate Tribunal (NCLAT), New Delhi has held that goods lying in the Customs bonded warehouses cannot be considered assets of the Corporate Debtor.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   GOODS LYING IN CUSTOMS BONDED WAREHOUSES  

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