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SC: Interim Moratorium Not Applicable to Penalty Proceedings under Consumer Protection Act - (05 Mar 2025)

INSOLVENCY

Supreme Court has held that interim moratorium under Section 96 of the Insolvency & Bankruptcy Code, 2016 (IBC) is not applicable on penalty proceedings under Section 27 of the Consumer Protection Act, 1986.

Tags : SUPREME COURT   INTERIM MORATORIUM   PENALTY PROCEEDINGS  

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