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SC: Adj. Authority Has Power to Recall Order Approving RP Which Isn’t Submitted As Per IBC - (14 Feb 2024)

INSOLVENCY

Supreme Court has held that National Company Law Tribunal has the power under Insolvency and Bankruptcy Code, 2016 (IBC) to recall its order approving the resolution plan (RP) if it is not submitted as per the direction of the Code.

Tags : SUPREME COURT   NCLT   RESOLUTION PLAN   INSOLVENCY AND BANKRUPTCY CODE  

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