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NCLT, Mumbai: Retired Partner Cannot Initiate Resolution Proceedings to Claim Retirement Dues - (02 Mar 2022)

INSOLVENCY

National Company Law Tribunal, Mumbai has rejected the Section 9 application filed by the Operational Creditor on the ground that a retired partner cannot initiate proceedings under Section 9 of the Insolvency and Bankruptcy Code, 2016 to claim retirement dues against other partners or the Firm.

Tags : NATIONAL COMPANY LAW TRIBUNAL   RETIRED PARTNER. RETIREMENT DUES  

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