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NCLT, Mumbai: Co-Operative Society Is Not a Corporate Person Under IBC - (14 Feb 2022)

INSOLVENCY

National Company Law Tribunal, Mumbai has dismissed an application filed under Section 7 of the Insolvency and Bankruptcy Code, 2016 against Sangola Taluka Sahakari Sakhar Karkhana Limited/Corporate Debtor on the ground that the same is a Co-Operative Society, and hence is not a Corporate Person to whom IBC applies.

Tags : NATIONAL COMPANY LAW TRIBUNAL   CO-OPERATIVE SOCIETY  

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