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Karnataka High Court Issues Notice on Plea Challenging Constitutionality of Sections 99 & 100 of IBC - (10 Dec 2021)

INSOLVENCY

Karnataka High Court has issued notice to the Union of India and two others on a petition seeking to declare section 99 and 100 of the Insolvency and Bankruptcy Code, 2016 (IBC) as unconstitutional and being violative of Article 14.

Tags : KARNATAKA HIGH COURT   CONSTITUTIONALITY OF SECTIONS 99 & 100 OF IBC  

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