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NCLT, Mumbai: Pre-requisite of Notice to Personal Guarantor Satisfied on Service as Per Form B - (15 Feb 2022)

INSOLVENCY

National Company Law Tribunal, Mumbai has admitted the application filed by the Union Bank of India/Financial Creditor under Section 95 of the Insolvency and Bankruptcy Code, 2016 (IBC) on the ground that the IBC does not prescribe personal service and service as per Form B is valid for the purposes of a petition under Section 95 of the Code.

Tags : NATIONAL COMPANY LAW TRIBUNAL   PRE-REQUISITE OF NOTICE  

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