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NCLAT: Adjudicating Authority Can Invoke Inherent Powers To Replace The Liquidator - (21 Oct 2022)

COMPANY

National Company Law Appellate Tribunal has held that the Adjudicating Authority can invoke its inherent powers to replace the Liquidator and to do substantial justice.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   LIQUIDATOR   INHERENT  

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