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NCLAT: Mere Error of Address in Postal Receipt Does not Bely Sending of Notice - (13 Apr 2022)

INSOLVENCY

National Company Law Appellate Tribunal has observed that mere address error in Postal Receipt does not bely the sending of notice by Operational Creditor to Corporate Debtor.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   POSTAL RECEIPT  

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