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NCLT, Cuttack: Related Party of Financial Creditor Not Barred U/S 29A To Submit A Resolution Plan - (21 Oct 2022)

COMPANY

National Company Law Tribunal, Cuttack has observed that the Insolvency and bankruptcy Code does not bar a related party of the Financial Creditor from submitting a resolution plan for the Corporate Debtor under Section 29A of IBC.

Tags : NATIONAL COMPANY LAW TRIBUNAL   FINANCIAL   CREDITOR  

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