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NCLAT: Section 43(1) of IBC applicable when Corporate Debtor has given a preference in transaction - (09 Dec 2024)

INSOLVENCY

National Company Law Appellate Tribunal (NCLAT) has observed that the condition precedent for attracting Section 43(1) of Insolvency and Bankruptcy Code, 2016 is that whether the Corporate Debtor has at any relevant time given a preference in transaction.

Tags : NATIONAL COMPANY LAW APPELLATE TRIBUNAL   INSOLVENCY AND BANKRUPTCY CODE   2016  

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