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NCLAT: Resolution Professional Cannot Withhold Any Plan and Refuse to Submit Before CoC - (12 Apr 2022)

COMPANY

National Company Law Appellate Tribunal, has observed that Resolution Professional of its own cannot withhold any plan and reject to submit the same before the Committee of Creditors.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   RESOLUTION PROFESSIONAL   COMMITTEE OF CREDITORS  

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