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NCLAT: Can’t Use Section 94 of IBC to Hinder Recovery Process under SARFAESI Act - (28 Apr 2025)

INSOLVENCY

NCLAT New Delhi bench has held that Section 94 of the Insolvency and Bankruptcy Code, 2016 cannot be misused to obstruct legitimate recovery under SARFAESI Act, 2002.

Tags : NCLAT NEW DELHI   RECOVERY PROCESS   SARFAESI ACT  

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