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NCLAT: Approval of Committee of Creditors Not Mandatory When Seeking Exclusion of Time - (24 Jan 2022)

INSOLVENCY

National Company Law Appellate Tribunal has held that the approval of the Committee of Creditors is not mandatory when seeking exclusion of time in view of Regulation 40C of the IBBI (CIRP) Regulations, 2016, differentiating between exclusion and extension of time under IBC.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   EXCLUSION OF TIME  

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