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Supreme Court: Insolvency And Bankruptcy Code is Not for Money Recovery Proceedings - (28 Apr 2022)

INSOLVENCY

Supreme Court has reiterated that the provisions of Insolvency and Bankruptcy Code, 2016 are basically intended to bring the corporate debtor to its feet and are not of money recovery proceedings as such.

Tags : SUPREME COURT   INSOLVENCY AND BANKRUPTCY CODE   2016  

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