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EPFO Claims from Inspections during CIRP are Unenforceable: NCLAT Rules - (09 Sep 2025)

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NCLAT New Delhi bench held that EPFO claims based on inspections after initiation of Corporate Insolvency Resolution Process (CIRP) are unenforceable. The judgment came in appeals challenging NCLT orders dismissing applications by the Resolution Professional & EPFO.

Tags : EPFO   INSPECTIONS   CORPORATE INSOLVENCY RESOLUTION PROCESS   NCLAT  

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