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NCLT Ahmedabad: Must Determine Related Party Status When Insolvency Proceedings Commence - (15 Jul 2025)

INSOLVENCY

NCLT Ahmedabad bench has observed held that determination of related party status as per the Insolvency & Bankruptcy Code, 2016 must be done on the date of commencement of Insolvency Proceedings and not on the basis of historical roles.

Tags : NCLT AHMEDABAD   RELATED PARTY STATUS   INSOLVENCY PROCEEDINGS  

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