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Supreme Court Reiterates Section 18 Limitation Act Is Applicable To IBC Proceedings - (19 May 2022)

INSOLVENCY

Supreme Court reiterates that the provisions of Section 18 of the Limitation Act are applicable to proceedings under the Insolvency and Bankruptcy C Code, 2016.

Tags : SUPREME COURT   INSOLVENCY AND BANKRUPTCY CODE   2016   SECTION 18 LIMITATION ACT  

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