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NCLAT: Cannot Modify Information Memorandum on Basis of Which RP is Submitted & Approved - (28 Nov 2024)

INSOLVENCY

NCLAT New Delhi bench has held that there cannot be any modification of Information Memorandum that is prepared by Resolution Professional, on the basis of which the Resolution Plan(RP) was submitted and later approved by the Committee of Creditors.

Tags : NCLAT   INFORMATION MEMORANDUM   RESOLUTION PLAN  

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