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Delhi HC Issues Notice on Plea for Framing Regulations for Enforcement of Section 15 - (21 Jan 2022)

INSOLVENCY

Delhi High Court has issued notice on a petition for framing of regulations under the Insolvency and Bankruptcy Code, 2016 for enforcing Section 15 thereof read with Regulation 6 of CIRP Regulations 2016, which states that submission of false or misleading proofs of claim shall attract penalties.

Tags : DELHI HIGH COURT   REGULATIONS FOR ENFORCEMENT OF SECTION 15  

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