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SC: RP Containing Proposed Combination Should be Placed before CoC after Approval by CCI - (31 Jan 2025)

INSOLVENCY

Supreme Court by a 2:1 majority has observed that a resolution plan containing a proposed combination under the Insolvency and Bankruptcy Code, 2016 should be placed before the Committee of Creditors only after it has been approved by the Competition Commission of India.

Tags : SUPREME COURT   RESOLUTION PLAN   COMMITTEE OF CREDITORS  

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