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NCLAT: NCLT Doesn't Have Power to Classify Transaction As Preferential Transaction - (16 May 2022)

COMPANY

National Company Law Appellate Law Tribunal, has observed that NCLT does not have the power to suo-moto classify a transaction as a Preferential Transaction under Section 44 of the Insolvency and Bankruptcy Code, 2016.

Tags : NATIONAL COMPANY LAW APPELLATE LAW TRIBUNAL   SECTION 44   INSOLVENCY AND BANKRUPTCY CODE   2016   PREFERENTIAL TRANSACTION  

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