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MCA Invites Public Comments on Proposed Changes to CIRP Framework under IBC - (27 Dec 2021)

Ministry of Corporate Affairs has invited the Public Comments on proposed changes to Corporate Insolvency Resolution and Liquidation Framework under Insolvency and Bankruptcy Code, 2016. The Code is proposed to be amended to provide the Adjudicating Authority with 30 days for approving or rejecting a resolution plan under Section 31.

Tags : MINISTRY OF CORPORATE AFFAIRS   PROPOSED CHANGES TO CIRP FRAMEWORK  

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