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NCLT: Committee of Creditors Are Competent to Revise Approved Fees of Resolution Professional - (09 May 2022)

COMPANY

National Company Law Appellate Tribunal has ruled that the Committee of Creditors is fully competent to revise its earlier approval of the fees of the Resolution Professional.

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

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