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NCLAT: No Jurisdiction on NCLT to Convict Person for Offence under Section 68 of IBC - (03 Mar 2025)

INSOLVENCY

NCLAT New Delhi bench has held that the in view of Section 236(1) of the Insolvency and Bankruptcy Code, 2016 (IBC), National Company Law Tribunal (NCLT) lacks jurisdiction to convict a person for an offence under Section 68 of IBC.

Tags : NCLAT NEW DELHI   NCLT   SECTION 68  

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