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NCLAT: IRP Has Authority to Take Possession of Assets Owned by Corporate Debtor - (20 May 2025)

INSOLVENCY

NCLAT New Delhi bench has held that Interim Resolution Professional (IRP) has the authority to take possession of assets owned by the Corporate Debtor, under Section 18(1)(f) of the Insolvency and Bankruptcy Code, 2016 (IBC).

Tags : NCLAT NEW DELHI   CORPORATE DEBTOR   POSSESSION OF ASSETS  

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