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NCLAT Delhi: Resolution Professional Cannot Decide Eligibility Under Section 29A IBC - (07 Apr 2022)

COMPANY

National Company Law Appellate Tribunal has observed that the Resolution Professional is not required to take a decision in regard to the ineligibility of the Resolution Applicant under Section 29A of the Insolvency & Bankruptcy Code, 2016.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   RESOLUTION PROFESSIONAL   SECTION 29A OF THE INSOLVENCY & BANKRUPTCY CODE   2016   RESOLUTION APPLICANT  

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