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SC: No Priority For Workers' Dues After Liquidation of Company Under IBC - (03 May 2023)

INSOLVENCY

Supreme Court while holding that workers' dues will not get preferential payment in the event a company undergoes liquidation as per the provisions of the Insolvency and Bankruptcy Code 2016 has upheld the provision of the Companies Act 2013.

Tags : SUPREME COURT   IBC   COMPANIES ACT   2013  

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