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NCLT: Transaction Cannot be Held as Fraudulent Without Proper Enquiry into Allegations - (06 Jun 2022)

COMPANY

National Company Law Tribunal (NCLT), Kolkata Bench has held that a transaction cannot be alleged to be preferential, fraudulent or avoidable by the Resolution Professional, unless an enquiry has been conducted by the experts and specific material facts have been stated.

Tags : NCLT   IBC   RESOLUTION PROFESSIONAL  

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