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Gujarat High Court, 4% Reservation, Persons With Disabilities - (22 Jan 2025)

INSOLVENCY

NCLAT New Delhi bench has held that adjudicating authority can decide issue of maintainability of application under section 7 of Insolvency and Bankruptcy Code, 2016, either separately or with other substantive issues.

Tags : NCLAT NEW DELHI   ADJUDICATING AUTHORITY   SUBSTANTIVE ISSUES  

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