SC: Appeal Under IBC is Valid Only if it is Initiated Within 30 days From Date of Order - (17 May 2022)
INSOLVENCY
Supreme Court has ruled that an appeal under the Insolvency and Bankruptcy Code, 2016 (IBC) is only acceptable if it is filed within 30 days from the date of the order by National Company Law Tribunal.
Tags : SUPREME COURT INSOLVENCY AND BANKRUPTCY CODE 2016 30 DAYS NATIONAL COMPANY LAW TRIBUNAL
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