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NCLT: IBC Doesn’t Have Provision to Issue Multiple Demand Notices before Filing Petition u/s 9 - (24 Dec 2024)

INSOLVENCY

NCLT New Delhi bench has held that the Insolvency and Bankruptcy Code, 2016 doesn’t contain a provision that allows Operational Creditor to issue multiple demand notices to the Corporate Debtor before filing an application under Section 9 of the Code.

Tags : NCLT NEW DELHI   MULTIPLE DEMAND NOTICES   OPERATIONAL CREDITOR  

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